Section 23(2) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(2)As soon as a voter enters into the polling station, the Polling Officer concerned shall verify the identity of the voter on the basis of the identification certificate issued under rule 21. After establishing the identity of the voter correctly and before any ballot paper is delivered to a voter, the Presiding Officer shall affix his signature in the full on the back of that ballot paper and affix the distinguishing mark of the polling station. The serial number and other particulars of the voter shall be noted in the counterfoil and the voter shall be required to sign it. The entry relating to the voter in the marked copy of the list shall be underlined.
