Section 17 in The Rajasthan Bar Council (First Constitution) Rules, 1961
17. Voting papers when invalid.
- A voting paper shall be invalid on which-(a)the figure "1" is not marked; or(b)the figure "1" is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate it is intended to apply; or(c)the figure "1" and some other figures are set opposite the name of the same candidate; or(d)there is any mark in writing by which the voter can be identified.
