Section 10 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
10. Scrutiny and Counting of Votes.
(1)The scrutiny and counting of votes shall be undertaken by the Returning Officer at the time, on the day and at the place appointed by him under clause (e) of sub-rule (2) of rule 4.(2)The Returning Officer shall for the purposes of helping him in the scrutiny and counting of votes nominate as scrutinizers such number of persons as he thinks fit.(3)A candidate or his representatives duly authorised by him may be present at the time of counting of votes.(4)The whole voting paper shall be treated as invalid, -(a)if the elector has failed to write his full name and make his signature on the larger cover in which the smaller cover, containing the voting paper is kept;(b)if the mark "X" is placed opposite the names of more candidates than the number of seats to be filled;(c)if the elector has put his signature on the voting paper or has made any other mark thereon which may reveal his identity.(5)If the Returning Officer receives more than one voting paper from one smaller cover, all such voting papers shall be treated as invalid.(6)If the mark "X" is so place as to make it doubtful to which candidate the elector has given his vote, that vote shall be deemed to be invalid.(7)If any elector has given more than one vote to any candidate, only one of such votes given shall be taken to be valid, provided that the voting paper is otherwise not invalid.(8)When an equality of votes is found to exist between any two or more candidates and the addition of a vote will entitle any one or more of the candidates to be declared elected, the determination of the candidate or candidates to whom such additional vote shall be deemed to has been given, shall be made by lot to be drawn by the Returning Officer in such manner as he shall determine.
