Section 6 in U.P. Zila Panchayats (Voting on Motions of Non-Confidence) Rules, 1966
6. Issue of ballot papers.
(1)The Presiding Officer shall have before him a list of members of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and shall thoroughly satisfy himself about the identity of the member before issuing a ballot paper to him.(2)The member shall sign on the said list against his name in token of the receipt, of the ballot paper.(3)If the Presiding Officer is not satisfied about the identity of any person, he may refuse to deliver a ballot paper to him after recording a brief note about the circumstances in which the refusal was made.
