Section 31 in The Chartered Accountants (Election to the Council) Rules, 2006
31. Grounds for declaring ballot papers invalid.
- A ballot paper shall be invalid: -(a)if a voter signs his name or writes any word or figure upon it or makes any mark including a tick (√)/cross (x), not being a mark of 'x' put under clause (c) of sub-rule (2) of rule 20, upon it by which the ballot paper becomes recognizable or by which the voter can be identified; or(b)if it is not printed by or under the authority of the Council or it is different in any manner from the ballot papers printed under rule 25; or(c)if number 1 (in Arabic [*] [Omitted 'or Roman' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).] numerals [*] [Omitted 'or in words' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).]) is not marked on it; or(d)if number 1 (in Arabic [*] [Omitted 'or Roman' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).] numerals [*] [Omitted 'or in words' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).]) is set opposite the name of more than one candidate; or(e)if number 1 (in Arabic [*] [Omitted 'or Roman' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).] numerals [*] [Omitted 'or in words' by Notification No. G.S.R. 796(E), dated 23.8.2018 (w.e.f. 5.9.2006).]) and some other numbers are put opposite the name of the same candidate; or(f)if it is unmarked or the marks made are void or cannot be unambiguously determined; or(g)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established.
