Section 96 in The Bihar Panchayat Election Rules, 2006
96. Invalid Votes.
- A ballot paper shall be treated as invalid if:-(a)it bears the signature of a member or there is any such visible word which may lead to the identification of the voter; or(b)the cross (x) mark has been made against the name of more than one candidate; or(c)the mark has been made in such a manner that it can not be ascertained as to which candidate the vote has been cast; or(d)no cross mark has been made on it; or(e)it does not bear the signature of the Presiding Officer.
