Section 30A(10)(m) in The Orissa Co-operative Societies Rules, 1965

[Cites 0, Cited by 0] [Section 30A(10)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(10)(m) in The Orissa Co-operative Societies Rules, 1965

(m)A ballot paper shall be rejected by the Election Officer, if -

(i)it bears the mark by which member who votes can be identified; or

(ii)it does not bear the seal of the Society; or

(iii)it does not bear the signature of the Election Officer or the officer presiding ever the meeting or any other special mark given in the ballot paper by the Election Officer; or

(iv)the mark indicating the symbol of voting the name or symbol of a candidate is marked in such manner as to make it doubtful to which candidates, the vote has been cast; or

(v)it bears no mark at all.

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State of Odisha - Subsection

Section 30A(10)(m) in The Orissa Co-operative Societies Rules, 1965