Section 23(3) in The Maharashtra Medical Council Rules, 1967
(3)The whole [ballot paper] [Substituted by G. N. 2.8.1975.] shall be treated as invalid -(a)if the elector has failed to write his full name and make his signature on the larger cover in which the smaller cover containing the [ballot paper] [Substituted by G. N. 2.8.1975.] is kept;(b)if the make (x) is placed opposite the name of more candidates than the number of seats to be filled or if more vote are given than he is entitled to under sub-rule (1) of rule 21;(c)if the elector has put his signature on the [ballot paper] [Substituted by G. N. 2.8.1975.] or has made any other mark thereon which may reveal his identity.
