Section 33 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
33. Form of ballot papers.
(1)Every ballot paper shall be in Form VI.(2)The names of the candidates shall be arranged on the ballot paper in the same order in which they appear in the list of contesting candidates.(3)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner.
