Section 3(16) in The M.P. State Veterinary Council Rules, 1993
(16)Rejection of voting paper covers. - (a) A voting paper shall be rejected by the Returning Officer,-(i)the outer envelope containing no declaration paper outside the voting paper cover; or(ii)the declaration paper is not the one sent by the Returning Officer;(iii)the declaration paper is not signed by the elector; or(iv)the voting paper is placed outside the voting paper cover; or(v)more than one declaration paper or voting paper cover have been enclosed in one and the same outer envelope.(b)In each case of rejection, the word 'rejected' shall be endorsed on the paper cover and the declaration paper. The reasons for the rejection shall also be recorded, in the brief, on the voting paper cover.(c)After satisfying himself that the elector have affixed the signature to the declaration papers, the Returning Officer shall keep all the declaration papers in safe custody pending disposal under Rule 3 (19).
