Section 20 in The M.P. Paramedical Council (Election of Members) Regulations, 2001
20.
(1)The Returning Officer shall personally remain present on the day at appointed time for scrutiny and counting of the voting papers :Provided that the day fixed for the purpose shall in no case be later than the three days of the date of election.(2)All envelopes containing voting paper, except those have been rejected under Regulation 16, shall be opened and all the voting papers shall be taken out and mixed together and after scrutiny, counting shall be done.(3)The voting paper shall be invalid if-(a)it does not bear the signature of the Returning Officer; or(b)it bears the signature of the voter or bears any mark or writing by which the voter can be identified; or(c)it does not bear the x mark against the name of any candidate in token of having exercised the right of franchise; or(d)it bears x mark against the names of more than five candidates or bears x mark so as to make it suspicious as to whom of the two candidates was the vote intended.
