Section 52(15) in Tamil Nadu Co-operative Societies Rules, 1988
(15)(a)A ballot paper shall be rejected,-(i)if it bears any mark or writing by which the voter can be identified, or(ii)if no vote is recorded thereon, or(iii)if votes are given on it in favour of more candidates than the number of members to be elected, or(iv)if ballot paper is not the one issued by the Election Officer or the Polling Officer, as the case may be, or(v)if the mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate the vote has been cast, or(vi)if it does not bear the seal and signature of the Election Officer, or(vii)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established, or(viii)if it is not the relevant ballot paper:Provided that where the Election Officer is satisfied that any such defect as is mentioned in sub-clause (vi) has been caused by any mistake or failure on the part of the Election Officer, or the Polling Officer, the ballot paper shall not be rejected only on the ground of such defect:Provided further that a ballot paper shall not be rejected only on the ground that the mark indicating the voter is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.(b)The authority competent to reject the ballot paper shall be the Election Officer.(c)All ballot papers taken out of ballot box used at a polling station and rejected under this rule shall be made into a separate bundle.
