49B. Preparation of voting machine by the returning officer.
(1)The balloting unit of the voting machine shall contain such particulars and in such language or languages as the Election Commission may specify.(2)The names of the candidates shall be arranged on the balloting unit in the same order in which they appear in the list of the contesting candidates.(3)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner.(4)Subject to the foregoing provisions of this rule, the returning officer shall-(a)fix the label containing the names and symbol of the contesting candidates in the balloting unit and secure that unit with his seal and the seals of such of the contesting candidates or their election agents present as are desirous of affixing the same;(b)set the number of contesting candidates and close the candidate set section in the control unit and secure it with his seal and the seals of such of the contesting candidates or their election agents present as are desirous of affixing the same.
