Section 58 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
58. Preparation of Voting Machine by the Election Officer.
(1)The balloting unit of the voting machine shall contain such particulars and in such language or languages as the Election Commission may specify.(2)The names of the candidates shall be arranged on the balloting unit in the same order in which they appear in the list of valid nomination for each ward in Form XIV.(3)If two or more candidates bear the same name they shall be distinguished by the addition of their fathers name or residence.(4)Subject to the foregoing provisions of this rule, the Presiding Officer shall-(a)fix the level containing the names and symbols of the contesting candidates in the balloting unit and secure that unit with his seal and seals of such of the contesting candidates or their polling agents present as are desirous of affixing the same.(b)set the number of contesting candidates and close the candidate set section in the control unit and secure it with his seal and seals of such of the contesting candidates or their polling agents present as are desirous of affixing the same.
