Section 43 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
43. Ballot Papers.
(1)Every ballot paper [shall have a counterfoil attached thereto and the said ballot paper and the counter] [Inserted vide Notification No. 2025-Legislative-I-16/2001-H.U.D. O.G.E. No. 113 dated 21.1.2002.] shall be in Form No. XIII and shall be serially numbered.(2)Every ballot paper shall be in such size as the Election Commission may direct and the particulars therein shall be written in Oriya.(3)The names of the candidates shall be arranged on the respective ballot papers in the order in which they appear, in the list for each ward in [Form-XII] [Substituted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.].(4)At the time of issuing a ballot paper to an elector, the Polling Officer shall [mark the name of the elector] [Substituted vide Notification No. 2025-Legislative-I-16/2001-H.U.D. O.G.E. No. 113 dated 21.1.2002.] against the entry relating to the elector in the copy of electoral roll set apart for the purpose.(5)Save as provided in Sub-rule (4), no person in the polling station shall note down the serial number of the ballot paper, issued to particular electors.(6)If two or more candidates bear the same name, they shall be, distinguished by the addition of their fathers name or residence or in some other manner.
