Section 18(3) in Indian Medicine Central Council (Election) Rules, 1975
(3)A voting paper shall be invalid if-(a)it does not bear the Returning Officer"s initials, or facsimile signature; or(b)the voter signs his the name or writes any word or makes any mark on it, by which it becomes recognizable as his voting paper; or(c)no vote is recorded thereon; or(d)the number of votes recorded thereon exceeds the number of seats to be filled; or(e)There is uncertainty of the vote exercised.
