Section 42 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
42. Ballot Papers.
(1)Every ballot paper shall have a counterfoil attached thereto and the said ballot paper and the counterfoil shall be in Form No.XV and shall be serially numbered.(2)Every ballot paper shall be in such size as the Election Commission may direct and the particulars therein shall be written in Oriya.(3)The names of the candidates shall be arranged on the respective ballot papers in the order in which they appear in the list for each ward in Form-XIV.(4)The ballot paper shall bear the symbols assigned by the Election Commission to each contesting candidate.(5)At the time of issuing a ballot paper to an elector, the Polling Officer shall mark the name of the elector against the entry relating to the elector in the copy of electoral roll set apart for the purpose.(6)Save as provided in Sub-rule (5), no person in the polling station shall note down the serial number of the ballot paper, issued to particular electors.(7)If two or more candidates bear the same name, they shall be distinguished by the addition of their fathers name or residence or in some other manner.
