Section 111 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
111. Invalid ballot papers.
- A ballot paper shall be invalid-(a)if no vote is recorded thereon; or(b)if the vote is so recorded, as to render it doubtful to which candidate it is intended to apply; or(c)if the mark indicating the vote thereon is placed in such a manner as to make it doubtful to which candidate the vote has been given; or(d)if the votes are recorded in favour of more candidates than the number of members to be elected in the case of election of members of Statutory Committee; or(e)if some mark other than the one authorised, is recorded to the name of a candidate; or(f)if any mark is made by which the member may afterwards be identified; or(g)if the mark has been made by any instrument other than the one provided for this purpose under rule 107.
