Section 21 in Gujarat State Council for Physiotherapy Rules, 2013
21. Scrutiny and counting of votes.
(1)The scrutiny and counting of votes shall be undertaken by the Returning Officer at such time, on such day and at such place fixed under Rule 5.(2)A candidate or not more than one representative duly authorized by him may remain present at the time of counting of votes.(3)The entire voting papers shall be treated as invalid,(a)If the elector has failed to write his full name and make his signature on the large cover in which the small cover containing the voting paper is kept;(b)If the signature made by the elector does not tally with the specimen signature on the record of the Council;(c)If the mark "(X)" is placed opposite the names of more candidate than the number of seats to be filled or if more votes are given than he is entitled to record his vote under sub-rule (1) of Rule 19;(d)If the elector has put his signature on the voting paper or has made any other mark thereon which may reveal his identity.(4)If the Returning Officer receives more than one voting papers one small cover, or more than one small cover in any large cover, all such voting papers, shall be treated as invalid.(5)If the mark '(X)' (cross mark) is so placed as to make it doubtful to which the elector has given his vote, such vote shall be deemed to be invalid; and the voting paper shall be treated as invalid.(6)If any elector has given more than one vote to any candidate, only one of such votes given shall be taken to be valid, provided that the voting paper is otherwise not invalid.(7)The Returning Officer should nominate such number of the Scrulinizers not exceeding four as he think fit. The Scrutinizer shall be the Gazetted Officer of the Government.
