Section 31 in The Company Secretaries (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 print 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 or Roman numerals or in words) is not marked on it; or(d)if number 1 (in Arabic or Roman numerals or in words) is set opposite the name of more than one candidate; or(e)if number 1 (in Arabic or Roman numerals or in words) 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.
