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State of Odisha - Section

Section 8 in The Orissa Ayurvedic Medicine Rules, 1960

8.

(1)The voting shall be any means of putting a cross mark against the name of a candidate as given in the voting paper and each elector can put cross marks against as many candidate as there are vacancies and sign his name in the appropriate place of such paper. The rest of the names not required shall be struck off by the elector. If any elector votes for more candidates than the number required to fill up the vacancies, the whole of the voting paper shall be rejected.
(2)The cover referred to in Rule 7 (9) (iii) shall be adequately stamped with postage stamps. The said covers can as well be made over personally or through beater to the Returning Officer in which case no postage stamps need be affixed.
(3)The voting paper shall show by demarcating lines drawn horizontally, the space meant for each candidate. The cross mark shall be put in space meant for the purpose. If the cross mark is not put at the appropriate place but is put anywhere in between two horizontal lines without the consideration of vertical lines meant for a particular candidate it shall be presumed that the elector has voted for that candidate. It shall not invalidate a vote if more than one mark is put in the space meant for one candidate but all these marks shall count as one vote in favour of that candidate in whose place all these marks have been given.
(4)When a cross mark extends beyond the space meant for a candidate the vote shall be counted in favour of the one, in whose space the actual point of cross falls. If the point of the cross falls just on the demarcating line, that vote shall be considered as invalid but not the entire voting paper.
(5)Where cross marks are put at any place other than the space meant for a candidate. All such marks shall be considered as invalid.The entire space in between two horizontal lines without consideration of vertical lines, is meant for the candidate, whose name appears in the said space and though a definite space is meant for putting the cross mark, it shall not invalidate a vote, it put anywhere if the entire space meant for a candidate.
(6)The name of each of the contesting candidates shall be written in such manner as not to leave any space vacant in between consecutive names.
(7)The elector shall write his full name and put his signature in the left hand lower corner of aforesaid bigger cover. The voting paper shall be folded "Face inwards" and placed inside the accompanying small cover for voting papers, which shall be securely closed and then placed in bigger cover containing the address of the Returning Officer. If the elector fails to do as aforesaid the whole of the voting paper shall be invalid.