Section 6 in The Orissa Veterinary Practitioners Rules, 1976
6. Election and voting.
(1)If the number of duly nominated candidate after any withdrawal of candidature under Sub-rule (1) of Rule 5 does not exceed four, the Returning Officer shall, without calling for a poll, declare such candidates to be elected and if such number exceeds four, he shall take steps to called for a poll in the manner hereinafter laid down.(2)When in pursuance of Sub-rule (1), polling is required to be taken, the Returning Officer shall-(a)cause to be prepared serially numbered voting papers in Form IV and published in the "official Gazette" and in such other manner as he may think fit, the names of the candidates duly nominated, arranged in alphabetical order of their surnames;(b)proceed to issue, by registered post to each elector one voting paper with one identification envelope in Form V, to his address as mentioned in the final electoral roll; provided that such a voting paper with an identification envelope may be issued to an elector to whom the voting paper has not been sent, on his applying in writing to the Returning Officer for the same, at any time before the latest date and time notifies under Sub-rule (5) of Rule 4 for receipt of voting paper. In no case shall a voting paper be issued after the latest date notified under Sub-rule (5) of Rule 4.(3)No election shall be deemed to be invalid by reason of non-receipt by any elector of a voting paper.(4)An elector may vote for the maximum number of four candidates. A voting paper, in which votes are given for more than four candidates shall be rejected.(5)Any elector whose name is born on the final electoral roll and who is desirous of recording votes, shall mark the voting papers issued to him with a simple Cross "x" (and no other mark) in the proper column against the name or names of the candidate or candidates, for whom he intends to vote and no elector shall record more than one vote against the name of any one candidate. A voting paper in which a vote or votes are marked otherwise than by a Cross "x" as laid down in this Sub-Rule or in which more than one such cross mark or other kind of mark is put against the name of any one candidate shall be rejected.(6)A vote recorded otherwise than on the voting paper sent to the elector, shall be rejected and every voting paper in respect of which any requirement of these rules has not been complied with or on which a mark is placed in such a manner as to make it doubtful to which candidate the vote is given or on which the elector has placed any mark whereby he may be afterwards, identified or on which an alteration or erasure occurs indicating a change of vote or which is not received by the Returning Officer on or before the latest date, and time notified under Sub-rule (5) of Rule 4, shall be rejected.(7)After recording his vote or votes on the voting paper, the elector shall shut the voting paper, in the relative identification envelope, close the envelope and sign the declaration printed on the envelope furnishing correctly all particulars required therein. The identification envelope shall then be either delivered personally by the elector or sent singly by registered post to the Returning Officer.(8)Only one voting paper shall be enclosed in one identification envelope and if two or more voting papers are enclosed in the same identification envelope the identification envelope and the voting papers therein, shall be rejected.(9)No voting paper shall be accepted unless it is enclosed in the identification envelope supplied within any defect such as incompleteness in the entries required on the identification envelope or its receipt after the latest date and time notified under Sub-rule (5) of Rule 4, shall invalidate both the envelope and the voting paper enclosed. ,(10)On receipt of the identification envelope, the Returning Officer shall examine the envelope and where he rejects any of them for non-fulfilment of the requirements of Sub-rules (7) and (9), he shall record his decision, "rejected" noting thereon in which respect it does not fulfil those requirements and deal with them in accordance with the provisions of Sub-rules (3) to (5) and Rule 7. The Returning Officer shall place the identification envelope which he provisionally accepts in a bundle without opening the envelope and deal with them as under Sub-rules (3) to (5) or Rule 7.
