Section 55 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
55. Grounds for rejecting Ballot papers.
(1)A Ballot paper shall be liable for rejection:-(i)if it bears any mark by which the elector may be identified;(ii)if the number of votes recorded thereon exceeds the number of members to be elected;(iii)if no vote is recorded thereon;(iv)if the Ballot paper or the vote recorded thereon is void for uncertainty;(v)if it is so damaged or mutilated that its identity as a genuine Ballot paper may not be established.(2)No Ballot papers shall be rejected otherwise than on any of the grounds enumerated in sub-rule (1).(3)The Returning Officer shall record on every Ballot paper which he rejects, a brief statement of the reasons for such rejection.(4)The decision of the Returning Officer as to the validity or otherwise of the Ballot paper shall be final.
