Section 28 in Kerala Recognition of Trade Unions Rules, 2011
28. Ballot paper when rejected.
(1)The ballot paper other than those rejected shall he mixed together and then opened in the presence of the Returning Officer. He shall then proceed with the scrutiny of the ballot papers.(2)The Returning Officer shall reject the ballot paper as invalid on any one or more of the following reasons,namely:-(i)if it does not bear the signature of the officer in charge of the polling station;(ii)if the voter signs his name or writes any word or makes any mark by which the identity of the voter becomes recognizable;(iii)if the mark indicating the vote thereon is placed in such a manner as to make it doubtful to which Trade Union the vote has been cast; or , -(iv)if the voter has voted for more Trade Unions than the number required to be elected.(3)On every ballot paper so rejected under sub-rule (2), the Returning Officer shall record the word "Rejected" stating the grounds of rejection and keep such rejected papers in a separate packet.
