Section 20(3) in M.P. Paramedical Council (Election of Members) Regulations, 2001
(3)The voting paper shall be invalid if-(a)it does not bear the signature of the Returning Officer; or(b)it bears the signature of the voter or bears any mark or writing by which the voter can be identified; or(c)it does not bear the x mark against the name of any candidate in token of having exercised the right of franchise; or(d)it bears x mark against the names of more than five candidates or bears x mark so as to make it suspicious as to whom of the two candidates was the vote intended.
