Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 55 in Orissa Municipal Rules, 1953 55. (1)If the number of such candidates exceeds the number of vacancies the votes of the Councillors present at the meeting shall be taken by ballot.(2)The President shall make adequate arrangements to secure the privacy of the ballot.
