Section 70W(1) in Haryana Municipal Corporation Election Rules, 1994
(1)Subject to general or specific direction given in this behalf by the State Election Commission, the provisions of rule 60 shall apply in relation to rejection of postal ballot papers referred to in sub-rule (4) of rule 70N :Provided that postal ballot paper shall be rejected if recording of vote therein is not in accordance with the direction contained in Form 16.
