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State of Odisha - Section

Section 11 in The Orissa District Planning Committees Rules, 2000

11. Ballot paper.

(1)Every ballot paper shall be in Form 8 and shall contain the names of candidates both in English and Oriya in the same order in which they appear in the list of contesting candidates.
(2)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner, as the Returning Officer may decide.
(3)Every ballot paper shall be of such design as may be decided by the Returning Officer.
(4)Number of ballot papers required for the election shall be equal to the number of voters plus ten per cent of that number or five, whichever is more.
(5)Ballot papers may be printed, cyclostyled, typed or xeroxed as may be deemed appropriate by the Returning Officer, consecutive serial number shall be assigned to each ballot paper and such serial number shall be given by hand or by hand-numbering machine as may be decided by the Returning Officer, in the left hand corner of the ballot paper and its counterfoil.