Section 30(2) in The Orissa Panchayat Samiti Election Rules, 1991
(2)Each vote cast by the voters shall be scrutinised by the Presiding Officer in the course of counting and a vote shall be invalid for counting on one or more of the following grounds, namely :(i)If it bears any mark or writing by which the voter can be identified;(ii)If it does not bear the mark specified under Rule 18;(iii)If votes are recorded in favour of more than one candidate;(iv)If the mark indicating the vote is placed in such a manner so as to make it doubtful as to the candidates in whose favour the same has cast;(v)If the ballot paper is spurious;(vi)If the ballot paper is so damaged or mutilated that its genuineness cannot be established;(vii)If the ballot paper does not bear the authentication mark of the Presiding officer as specified by Sub-rule (3) of Rule 15.
