Section 21(3) in The Indian Medical Council, Rules, 1957
(3)A voting paper shall be invalid if -(a)it does not bear the Returning Officer's initials, or facsimile signature; or(b)a voter signs his name or writes a word or makes any mark on it, by which it becomes recognizable as his voting paper; or(c)no note is recorded thereon; or(d)the number of votes recorded thereon exceeds the number to be filled; or(e)it is void for uncertainty of the vote exercised.
