Section 20 in The Indian Medical Council, Rules, 1957
20. Rejection of voting papers
(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 paper is not signed by the elector, or(d)the voting paper is placed outside the voting paper cover, or(e)more than one declaration paper or voting paper cover have been enclosed in one and the same outer envelope.(f)The State Registration Number is not given by the elector in the declaration paper.(2)In each case of rejection, the word "Rejected" shall be endorsed on the voting paper cover and the declaration paper.(3)After satisfying himself that the electors have affixed their signatures to the declaration papers, the Returning Officer shall keep all the declaration papers in safe custody, pending disposal under rule 23.
