Section 61(18) in The Tripura Co-operative Societies Rules, 1976
(18)A ballot paper shall be rejected by the Election Officer if-(i)it bears the mark by which the member who voted can be identified; or(ii)it does not bear to seal of the society; or(iii)it does not bear the signature of the Election Officer or any officer authorised to preside over the meeting or any special mark given in the ballot paper by the Election Officer; or(iv)the marks indicating the symbol of voting against the name or symbol of a candidate is marked in such mariner as to make it doubtful to which candidate, the vote has been cast or it bears no marks at all.
