Section 21B(10) in Andhra Pradesh Co-Operative Societies Rules, 1964
(10)General. - (a) At counting, a ballot paper shall be rejected as invalid, by the election officer, if:-(i)it bears any mark or writing by which the member who voted can be identified; or(ii)it does not bear the seal of the society and the [signature] [Substituted for 'initial' by G.O.Ms. No, 223, A&C (Coop. IV), dated 27-6-2005.] of the election officer; or(iii)the mark indicating the vote thereon is placed in such manner as to make it doubtful to know to which candidate the vote has been cast; or is so damaged or mutilated that its identity as a genuine ballot paper cannot be established.(b)If after the counting of the votes is completed, an equality of votes is found to exist between any candidates and the addition of one vote will entail any of those candidates to be declared elected, the election officer shall forthwith proceed with the drawal of lots and the candidate on whose name the lot falls, will be deemed to have received an additional vote and the election officer will declare him elected. The list of successful candidates in the election shall be listed out in Form-X11 and a copy of this form shall be given to each elected person.(c)The Election Officer shall immediately thereafter, record the proceedings of the election in the diary and this diary shall be a part of the minutes book of the society, which shall form part of the records of the society and these will be sent to the society by the Election Officer. A copy of this diary together with a copy of the Form-XI of the result of polling shall also be submitted by the election officer to the Registrar and Election Authority.(d)The Election Officer shall, immediately after the election are over remit the nomination fees, challenge fee, sale proceeds of voter list into the account of the society.
