Section 28 in Assam Panchayat (Constitution) Rules, 1995
28. Ballot Papers Form I-A, I-B, I-C, and I-D.
(1)Every Ballot Paper shall be in Form I-A, I-B, I.-C and I-D respectively, appended to these rules and the particulars therein shall be recorded in the language of the region or such other languages as the State Election Commission may direct.(2)The Ballot paper shall contain the names of the candidates in order in which they appear in the list of candidates in Form IIIA and IIIB as the case may be, provided that Ballot paper for each category of office shall be different colours.(3)If two or more candidates bear the same name, they shall distinguished by the addition of their occupation or residence or any other manner, as the Deputy Commissioner or the Sub-Divisional Officer as the case may be, deem fit and proper.(4)The Ballot paper shall be serially numbered being printed or written on the front of the Ballot Paper.
