Section 19 in Orissa State Bar Council Rules, 1989
19. Procedure for voting.
(1)A Voter who has received a voting paper under Rule 21 shall retire to a place screened from outside view and mark his preference in the manner prescribed. The voter shall then put it in a sealed box kept for the purpose. The voter shall not be entitled to take the ballot paper or cause to be taken outside the room.(2)As soon as practicable after the closing of the pole the Polling Officer shall close the slit of the ballot box and where the Ballot box does not contain any mechanical device for closing the slit, he shall seal up the slit and also allow any candidate of his agent present to affix his seal. The ballot box shall thereafter be sealed and secured.(3)When it is necessary to use a second ballot box the first box shall be closed, sealed and secured as provided in Sub-rule (2) before the second ballot box is put into use. The Polling Officer shall at the close of the Poll prepare an account of ballot papers in Form 'D' and enclose it in a cover with the word "Voting Paper Account" superscribed thereon.(4)Sealing of other packets : The polling Officer shall then make into separate packets-(a)the marked copy of the electoral roll;(b)the unused ballot papers;(c)the cancelled ballot papers;(d)any other paper directed by the Secretary to be kept in a sealed packet. Each packet shall be sealed with the seal of the Polling Officer and of the candidate or his agent present who may desire to affix their seal thereof.(5)Transgression of Ballot boxes etc. : The Polling Officer shall then deliver to the Secretary at such place as he may direct or send by Special Messenger containing the following :(a)the ballot boxes containing the ballot papers;(b)the account of the Ballot papers;(c)the sealed packets referred to in Sub-rule (4) above and;(d)all other papers used at the poll
