Section 19 in The M.P. Paramedical Council (Election of Members) Regulations, 2001
19.
(1)The Returning Officer shall reject the envelop intended for voting paper, if :-(a)the declaration is not placed out of the envelop intended for voting paper, if;(b)the declaration has been received in another form than that was sent to the voter by the Returning Officer; or(c)the declaration has not been signed by the elector; or(d)the voting paper has not been kept in the envelop intended for the purpose and the same has been kept in the outer envelop: or(e)the outer envelop contains more than one declaration or the voting papers; or(f)the declaration of the elector does not carry the registration number of the State Paramedical Council.(2)In such cases referred to in clause (1), the Returning Officer shrill endorse "Rejected" on the envelop intended for voting paper as well as on the declaration.(3)The Returning Officer after his satisfaction that declaration is signed by the elector, shall keep all declaration in safe custody as per requirement of Regulation 20.
