Section 108ZN(17) in Jammu and Kashmir Panchayati Raj Rules, 1996
(17)(i)Immediately after the voting is over, the Presiding Officer shall in the presence of the members present, open the box containing the ballot papers, count them and record the number thereof in a statement.(ii)A ballot paper shall be invalid : -(a)if it bears the signature of the member or contains word, or any visible representation by which he can be identified; or(b)if marks are placed thereon against more than one candidate; or(c)if the mark is so placed thereon as to make it doubtful for which one or two or more candidates the vote was intended to be given; or(d)if no mark is placed thereon; or(e)if it does not bear the signature of the Presiding Officer.
