Section 16 in The Orissa Veterinary Council Rules, 1997
16. Poll.
(1)If the number of duly nominated candidates for election does not exceed the number of members to be elected, the Returning Officer shall forthwith declare such candidates to be duly elected.(2)If the number of such candidates exceeds the number of members to be so elected, the Returning Officer shall, not later than thirty days before the date appointed for the poll, send by registered post to every elector a letter of intimation in Form No. V together with a declaration paper in Form No. VI, a ballot paper in Form VII, containing the names of the candidates in alphabetical order and bearing the Returning Officer's initials of facsimile signature a ballot paper cover addressed to the Returning Officer and an outer cover also addressed to the said Officer :Provided that the ballot paper and other connected papers may also be sent to any elector on his applying to the Returning Officer for the same before the date appointed for the poll, if the Returning Officer is satisfied that the papers have not ben sent to him.(3)A certificate of posting shall be obtained in respect of each such letter of intimation sent to an elector under Sub-rule (2).(4)An elector who has not received the ballot paper and other connected papers sent to him by post or who has lost them or in whose case the papers before their return to the Returning Officer have been inadvertently spoilt, may transmit a declaration in writing to that effect and request the Returning Officer not later than fifteen days before the date appointed for poll to send him fresh papers and if the papers have been spoilt, the spoilt papers shall be returned to the Returning Officer who shall cancel them on receipt.(5)In very case in which such fresh papers have been issued, a mark shall be placed against the number relating to the elector's name in the electoral roll to denote that fresh papers have been issued to him.(6)No election shall be invalid by reason of non-receipt by an elector of his ballot paper and other connected papers.(7)Each elector shall have the right to cast his/her vote for as many candidates as there are seats to be filled by the election, and the vote shall be non-transferable.(8)Every elector desirous of recording his vote shall, after filling up the declaration paper in Form VI, and the ballot paper in Form VII according to the directions given in the letter of intimation in Form V, enclose the ballot paper in the ballot paper cover, stick up and enclose the said cover along with the declaration paper in the other envelope addressed to the Returning Officer and send that envelope by registered post at the elector's own cost or by hand to the Returning Officer, so as to reach him not later than the appointed time closure of voting on the date fixed for the poll.(9)On receipt by registered post, or by hand, of the envelope containing the declaration paper and the closed cover containing the ballot paper, the Returning Officer shall endorse on the outer envelope the date and the hour of its receipts.(10)All envelopes received after the date and hours specified under Clause (d) of 1st paragraph of the letter of intimation shall be rejected.
