Section 13 in Election of Members To The Committees of Panchayat Unions (Other Than Appointment Committee) Rules, 1998
13. Invalidation of ballot papers.
- A ballot paper shall be treated as invalid on which -(a)there is no cross-mark; or(b)if votes are given on it in favour of more candidates than the number of candidates to be elected; or(c)a cross-mark and some other marks are put opposite the name of the same candidate; or(d)any mark is made by which the member may afterwards be identified; or(e)if it is uncertain to which candidate the mark is intended to apply; or(f)the mark has been made by any seal other than the one provided for this purpose.
