Section 28 in Orissa Zilla Parishad Election Rules, 1994
28. Voting procedure.
(1)The polling shall commence at the appointed hour.(2)Whenever a voter approaches the Polling Officer, he shall check the name of the voter with reference to the working copy of the voter list furnished by the Election Officer and shall issue a ballot papers to the voter after putting a mark in indelible ink on the left fore-finger below the nail.(3)The Polling Officer shall explain clearly to each vote at the time of issuing the ballot paper, the manner of marking the ballot paper and the manner of folding it after marking.(4)The voter shall then proceed to the enclosed space and put a cross mark on the ballot paper secretly with the stamp provided for the purpose either on the symbol of the candidate or on the name for whom he wishes to vote.(5)After putting the mark the voter shall fold the ballot paper to the inner side so as to maintain secrecy of the vote and insert it in the ballot box.(6)In case of difficulty, the voter may bring it to the notice of the Presiding Officer who shall assist the voter in inserting the ballot paper in the ballot box.Note. - Any reference to the left fore-finger of voter in this rule shall, in the case where the voter has his left fore-finger missing be construed as a reference to any other finger of his left hand and shall, in the case where all the fingers on his left hand are missing, be construed as a reference to the fore-finger or, as the case may be, any other finger of his right hand and shall, in the case where all his fingers of both the hands are missing, be construed as a reference to such extremity of his left or right arm as he possesses.
