Section 31 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
31. Validity of ballot paper.
- A ballot paper shall be invalid if-(a)It bears the signature of the voter, or contains any word, sign or visible representation by which he can be identified;(b)Marks are placed thereon against more candidates than there are vacancies to be filled; or(c)It is uncertain to which candidate the mark is intended to apply; or(d)No mark is placed thereon.
