Section 46E(1) in The Orissa Grama Panchayats Election Rules, 1965
(1)Before permitting an elector to the vote, the Presiding Officer shall,-(i)record the electoral roll number of the elector as entered in the working copy of the electoral roll in a register of voters in Form No. 7-A;(ii)obtain the signature or the thumb impression of the elector in the said register of voters; and(iii)tick mark the name of the elector in the working copy of the electoral roll to indicate that he has been allowed to vote :Provided that no elector shall be allowed to vote unless he puts his signature or thumb impression on the register of voters.
