Section 46(7) in Assam Panchayat (Constitution) Rules, 1995
(7)Immediately after the voting is over, the officer authorised under sub-rule (1), shall open the ballot box, take out the ballot papers there from count them and record the number thereof in a. statement. A ballot paper shall be invalid; if-(a)it bears the signature of the voter or contain any word or visible representation by which he can be identified; or(b)the cross mark is placed against more than one name; or(c ) the cross mark is so placed thereon as to make it doubtful for which candidate the vote was intended to be given; or(d)no cross mark is placed thereon; or(e)it does not bear the signature of the Officer "authorised under sub-rule (1), as prescribed under clause (iii) or sub-rule (6).
