Section 7(5) in The Orissa Medical Registration Rules, 1965
(5)When poll is taken under Sub-rule (10) of Rule 7 an elector whose name is borne on the final electoral roll or any of the electorates under Clause (b) of Sub-section (1) of Section 4, may vote for a candidate to be elected from the electorate where he is an elector under that clause;and an elector, whose name is borne in the final electoral roil of the electorate under Clause (c) of Sub-section (1) of Section 4, may vote for three candidates.A voting paper, in which votes are given for more candidates than what is permissible under the rules shall be rejected.
