Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(5) in The Orissa District Planning Committees Rules, 2000

(5)Every voter shall have only one vote at an election irrespective of the number of seats to be filled up and a voter while recording his vote.
(a)shall place on his ballot paper the figure 1 in the space opposite the name of the candidate for whom he wishes to vote in the first instance; and
(b)may, in addition, place on his ballot paper the figure 2 and such other consecutive figures not exceeding the total number of members to be elected as he may like in the order of his preference.
Explanation - The figures in this sub-rule may be recorded in English or Oriya numerals but shall not be indicated in words.