Section 57D(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(2)It shall be necessary for any [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] or any other officer to attest the thumb impression of the elector on the register of voters.
