Section 40(18) in West Bengal Co-operative Societies Rules, 2011
(18)(i)A Ballot paper shall be rejected—(a)if it bears any mark by which the member, who voted can be identified; or(b)if it does not bear the seal of the society; or(c)if the mark indicating the vote is made in such manner that it is doubtful to ascertain in whose favour the vote has been cast.(ii)The Presiding Officer shall be the final authority to decide in the matter of rejection of ballot papers.
