Section 14 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014
14. Method of voting. - (i) A voter in giving his vote, shall place on his voting paper the Figure '1' in the space opposite the name of the candidate whom he chooses for his first preference, and may in addition place on his voting paper the Figures '2' '3' and '4' and so on, in the opposite the names of the other candidates in the order of his preference likewise in Hindi, English or Roman.
(ii)A voting paper shall not be signed by a voter. Any voting paper containing any erasures, obliteration, overwriting and alterations or the signature of a voter shall be deemed to have been defaced and no votes purporting to have been given thereby shall be taken into account for the purpose of the election.(iii)The decision of the Returning Officer as to whether a voting paper has or has not been defaced shall be final.
