Section 23 in The Maharashtra Medical Council Rules, 1967
23. 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 under rule 7.(2)A candidate [and] [Substituted by G. N. 2.8.1975.] not more than one representative duly authorized by him may remain present at the time of counting of votes.(3)The whole [ballot paper] [Substituted by G. N. 2.8.1975.] 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 [ballot paper] [Substituted by G. N. 2.8.1975.] is kept;(b)if the make (x) is placed opposite the name of more candidates than the number of seats to be filled or if more vote are given than he is entitled to under sub-rule (1) of rule 21;(c)if the elector has put his signature on the [ballot paper] [Substituted by G. N. 2.8.1975.] or has made any other mark thereon which may reveal his identity.(4)If the Returning Officer receives more than one [ballot paper] [Substituted by G. N. 2.8.1975.] from one smaller cover, or more than one smaller cover in any large cover, all such [ballot papers] [Substituted by G. N. 2.8.1975.] shall be treated as invalid.(5)If the mark (x) is so placed as to make it doubtful to which candidate the elector has given his vote, the vote shall be deemed to be invalid [* * *] [Deleted by G.N. dated 2-8-1975.].(6)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 [ballot paper] [Substituted by G. N. 2.8.1975.] is other wise not invalid.
