Section 44(3) in Assam Panchayat (Constitution) Rules, 1995
(3)The officer shall reject a ballot paper on any of the following conditions(a)if there is no signature of the Presiding Officer or the Polling Officer on the backside of the ballot papers;(b)if the cross mark is placed against the names and symbols of more than one candidate;(c)if the ballot paper is without the cross mark;(d)if the cross mark is so placed as to make it doubtful for which candidate the vote is intended to be given;(e)when there is wrong mark or writing on the ballot paper by which the voter can be identified;(f)if it is spurious ballot paper;(g)if it has been so damaged or mutilated that its identity as a genuine ballot paper cannot be established.
