Section 42(1) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(1)Every ballot paper which is not rejected under Rule 41 shall be counted as one valid vote for the candidate for whom it has been recorded in the ballot paper :Provided that where more than one candidate are required to receive votes from the ballot paper used by a voter in a situation envisaged in Rule 27, the votes recorded in such ballot papers not so rejected, shall be counted as valid votes of the candidates in favour of whom they have been so recorded respectively:Provided further that no cover containing tendered ballot papers shall be opened and no such ballot papers shall be counted.
