Section 24 in The Orissa Panchayat Samiti Election Rules, 1991
24. Voting procedure.
(1)The polling shall commence exactly at the appointed hour.(2)On arrival of each voter at the polling station the Presiding Officer shall direct the Polling Officer to check up his name with reference to the working copy of the voter list furnished by the Election Officer and shall issue a ballot paper to the voter after a mark in indelible ink on the left forefinger below the nail is made by the Polling Officer.(3)The Presiding Officer shall explain to the voters the manner of marking the ballot paper, if necessary.(4)The voter shall then proceed to the enclosed space in the booth and affix [the cross mark] [Substituted vide SRO No. 261/2001 Orissa Gazette Extraordinary No. 991 dated 28.5.2001.] on the ballot paper secretly with the stamp provided for the purpose against the symbol of the candidate to whom he wishes to vote.(5)After [affixing the cross mark] [Substituted vide SRO No. 261/2001 Orissa Gazette Extraordinary No. 991 dated 28.5.2001.] the voter shall fold the ballot paper to the inner side so as to maintain secrecy of the vote and insert the same into the ballot box intended for the purpose.(6)In case of difficulty, the voter shall approach the Presiding Officer who shall assist the voter in inserting the ballot paper into the ballot box.(7)Any reference in this rule to the left forefinger of voter shall, in the case where the voter has his left forefinger missing be construed as a reference to any other finger of his left hand and shall in the case where all the fingers of his left hand are missing, be construed as a reference to the forefinger or, as the case may be, any other finger of his right hand and shall in the case where all his fingers of both the hands are missing, be construed as a reference to such extremity of his left or right arm as he possesses.
