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State of Odisha - Section

Section 28 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

28. Ballot paper.

(1)Every Corporator wishing to vote shall be supplied with a ballot paper as given below, on which the names of all such candidates shall be typed or legibly written in the following form :
Sl. No. Name Vote
1    
2    
3    
4    
     
     
(2)Each Corporator shall be told how many votes may be given and he shall then proceed to the place set apart for the purpose and there place a mark on the voting paper against the name of the candidate or the names the candidates for whom he wishes to vote. He shall then fold up the voting paper so as to conceal his vote and deposit the same in a ballot box placed in the view of the President of the meeting.
(3)The ballot box shall be so constructed that the voting paper may be placed therein but not extracted therefrom without the box being opened.
(4)The President of the meeting shall open the box and count the votes in the presence of two Corporators (other than candidates at the election in question).