Section 3(14) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004
(14)A vote shall be deemed to be invalid in the event of any of the following instances or circumstances:(i)if the voter signs his name or writes any word or makes any mark on the voting paper by which the identity of the voter is disclosed;(ii)if the vote is recorded on a voting paper which does not bear the seal of the Committee;(iii)if the 'X' mark is not marked on the voting paper in the manner as stated in sub regulation (12);(iv)if the 'X' mark is set opposite the name of more than one candidate;(v)if the voting paper is unmarked or if the vote is otherwise void for uncertainty;(vi)if the voting paper reaches the Election Officer beyond the prescribed time and date, for any reason whatsoever;(vii)if the voter is otherwise disqualified voting.
