Section 30(1) in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003
(1)Immediately before any ballot paper is issued to an elector, the Polling Officer concerned shall-(a)call out the number, name and description of the elector as stated in the electoral roll; and(b)record on its counter-foil the number of the elector as entered in the marked copy of the electoral roll and obtain the signature or thumb-impression of that elector on the said counter-foil:Provided that no ballot paper shall be issued to an elector unless he has put his signature or thumb-impression on the counter-foil of that ballot paper.
