(1)Before permitting an elector to vote, the polling officer shall-(a)record the electoral roll number of the elector as entered in the marked copy of the electoral roll in a register of voters in Form 17-A;(b)obtain the signature or the thumb-impression of the elector on the said register of voters; and(c)mark the name of the elector in the marked copy of the electoral roll to indicate that he has been allowed to vote;(d)[ give details of the document produced by the elector in proof of his/her identification] [ Inserted by S.O. 728(E), dated 8.5.2007 (w.e.f. 8.5.2007).]:Provided that no elector shall be allowed to vote unless he has put his signature or thumb-impression on the register of voters.(2)Notwithstanding anything contained in sub-rule (2) of rule 2, it shall not be necessary for any presiding officer or polling officer or any other officer to attest the thumb-impression of the elector on the register of voters.
