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State of Odisha - Section

Section 51 in Orissa Zilla Parishad Election Rules, 1994

51. Manner of voting.

(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 validly nominated candidates shall be printed or typed or cyclostyled or legible written on the ballot papers arranged according to the alphabetical order of their name in the following form [in Oriya] [Substituted vide S.R.O. No. 868/2001 dated 23.11.2001 (O.G.E. No. 2482 dated 21.12.2001).].
Serial No. Name of the Candidates with the name of father orhusband Voting sign
(1) (2) (3)
     
Note. - "Ballot Paper" for the purpose of this rule shall be either typed or cyclostyled or in manuscript as the Commissioner may be order determine.
(3)The Voter shall then proceed one after the other to the place set apart for voting and there secretly place a clear cross mark (X) in Column (3) of the ballot paper against the name of the candidate for whom he wishes to vote. After placing the mark he shall fold the ballot paper so as to conceal his vote and deposit in a ballot box placed in full view of the Election Officer.Explanation. - The Officer shall explain the above procedure to the voter before the commencement of the poll and shall do so on request by any voter at any time before the close of the poll.
(4)The Election Officer shall provide a ballot box which shall be so constructed that the ballot paper can be inserted through an opening in it without affecting the secrecy of voting but cannot be removed without opening or breaking or otherwise tampering with the arrangements of the receptacle.
(5)The Election Officer shall immediately before the commencement of the poll demonstrate to the candidates and voters present that the ballot box is empty and is either locked up or so secured by any device that the ballot papers can be inserted therein but cannot be withdrawn except by breaking on otherwise tempering with the box.
(6)Every voter wishing to record his vote shall do so in person and not by proxy.
(7)In case of the voter 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 recordingly mark the ballot paper, fold it up so as to maintain its secrecy and insert it in the ballot box.
(8)The Election Officer shall cause such arrangement to be made as well ensure the secrecy of the ballot.