Section 11 in Rules Under Tamil Nadu Medical Registration Act, 1914
11.
(1)A voting paper cover shall be rejected by the Returning Officer, if-(a)the outer envelope contains no declaration paper outside the voting paper cover, or(b)the declaration paper is not the one sent by the Returning Officer, or(c)the declaration is not signed by the elector, or(d)the voting paper is placed outside the voting paper cover, or(e)more than one declaration or voting paper cover have been enclosed in one and the same outer envelope.In each case of rejection, the word "Rejected" shall be endorsed on the voting paper cover or the declaration paper.(2)After satisfying himself that the electors have affixed their signatures to the declarations, the Returning Officer shall keep all the declaration papers in safe custody, pending disposal under rule 14.
