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State of Odisha - Section

Section 41 in The Orissa Panchayat Samiti Election Rules, 1991

41. Voting and declaration of result.

(1)Every member present and wishing to vote shall be supplied with a ballot paper duly authenticated by the Election Officer with his seal and signature.
(2)Names of the duly nominated candidates shall be typed or cyclostyled or legibly written on the ballot paper arranged according to the alphabetical order of their names in the following in Oriya.
Serial No. Name of the candidate with the name of father orhusband Voting sign (X)
(1) (2) (3)
(3)The members shall then proceed one after the other to the place set apart for voting and there secretly place a clear arrow cross mark in Column (3) of the ballot paper against the name of the candidate for whom he wishes to vote and shall then fold the ballot paper inwardly and deposit it in a ballot box placed in full view of the Election Officer.Explanation - The Election Officer shall explain the above procedure to the members before the commencement of the poll.
(4)In the case of a member who is physically incapacitated or is blind the Election Officer shall at the request of such member take him to the place set apart for voting, ascertain his choice, accordingly, mark the voting paper, fold it up so as to maintain secrecy and deposit it in the ballot box.