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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(c) in The Orissa Grama Panchayats Election Rules, 1965

(c)The Presiding Officer shall then issue another ballot-paper for the office of ward member. At the time of issuing such ballot-paper, the voter shall on being asked allow his left forefinger to be marked with indelible ink if no such marking is already made as per the foregoing sub-rule. The voter shall then proceed along with ballot-paper to the enclosure and affix a mark secretly against the candidate whom he wishes to vote either with the stamp provided for the purpose or by any other method as may be decided by the presiding officer. After affixing the mark the voter should fold the ballot-paper on the inner side so as to maintain secrecy of the vote and then wilt insert the told ballot-paper into the box specified for the purpose.