Section 35 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
35. Issue of Ballot papers to electors.
(1)Every Ballot paper before it is issued to an elector and the counterfoil attached thereto shall be stamped on the back with such distinguishing mark as the Commissioner may direct, and every Ballot paper, before it is issued, shall be signed in full on its back by the Presiding Officer and shall be marked with the distinguishing mark on its back at the top of the left hand corner.(2)Before the issue of Ballot paper to an intending voter,-(a)his name and serial number in the voters list shall be called out so that all present can hear them;(b)record on its counterfoil the electoral roll, number of the elector as entered in the marked copy of the electoral roll;(c)obtain the signature or thumb impression of that elector on the said counterfoil;(d)mark the name of the elector in the marked copy of the electoral roll to indicate that a Ballot paper has been issued to him, therein the serial number of the Ballot paper issued to that elector.(3)Where objections are raised by candidates and/or their agents, the Presiding Officer shall dispose of such objections as provided in rule 40 and when satisfied that the intending voter is entitled to vote and has not yet voted, shall direct the Polling Officer to issue him a Ballot paper as provided in this rule.(4)Save as provided in sub-rule (2) no person in the Polling Station shall note down the serial number of the Ballot paper issued to particular elector.
