Section 21 in Orissa State Bar Council Rules, 1989
21. Voting papers when invalid.
- A voting paper shall be invalid on which - '(a)the figure '1' is not marked; or(b)the figure '1' is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate it intended to apply; or(c)the figure '1' and some other figure are set opposite the name of the same candidate; or(d)there is any mark in writing by which the voter can be identified;(e)the preference is indicated in words as "One" "Two" etc.(f)the marking on the voting paper is not in the international form of Indian numbeals.
