Section 12(2) in Rules Under Tamil Nadu Medical Registration Act, 1914
(2)All the voting paper covers, other than those rejected under rule 11, shall be opened and the voting papers taken out and mixed together. The voting papers shall then be scrutinized and the valid votes counted.A voting paper shall be invalid if, :-(a)it does not bear the Returning Officer's initials; or(b)a voter signs his name or writes a word or makes any mark on it, by which it becomes recognizable; or(c)no vote is recorded thereon; or(d)the number of votes recorded therein exceeds the number of vacancies to be filled; or(e)it is void for uncertainty of one or more votes exercised:Provided that where more than one vote can be given on the same voting paper, if one of the marks is so placed as to render it doubtful to which candidate it is intended to apply, the vote concerned, but not the whole voting paper shall be invalid on that account.
