Section 36 in The Jammu and Kashmir Panchayati Raj Rules, 1996
36. Rejection of ballot papers.
(1)A ballot paper shall be liable to rejection,(i)if no vote is recorded thereon ; or(ii)if the ballot paper or the vote recorded thereon is void for uncertainty ; or(iii)if it is otherwise not in conformity with rules.(2)No ballot paper shall be rejected otherwise than on any of the grounds enumerated in sub-rule (1).(3)The Returning Officer shall record on every ballot paper which he rejects a brief statement or reasons for such rejection.(4)The decision of the Returning Officer as to the validity or otherwise of the ballot paper shall be final.
