Section 53 in Orissa Zilla Parishad Election Rules, 1994
53. Rejection of ballot paper.
- A vote shall be liable for rejection on one or more of the following grounds :(i)if the ballot paper bears the signature of the voter or contain any word, sign or visible representation by which he can be identified;(ii)if the cross marks are placed against more than one name;(iii)if the cross mark is so placed that it is doubtful as to in favour of which candidate the vote was intended to be given;(iv)if the ballot paper does not bear the authentication mark of the Election Officer prescribed under Sub-rule (1) of Rule 51;(v)if no cross mark is placed against any candidate.
