Section 21 in The Actuaries (Election To The Council) Rules, 2008
21. Grounds for declaring ballot papers invalid .-A ballot paper shall be declared invalid on the following grounds, namely,-
(a)if a voter signs his name or writes any word or figure upon it or makes any mark, not being a mark of (v), put under clause (a) of sub-rule (2) of rule 17, upon it by which the ballot paper becomes recognisable or by which the voter can be identified; or(b)if it is not printed by or under the authority of the Council or it is different in any manner from the ballot papers printed under rule 18; or(c)if it is unmarked or the mark made is void or cannot be unambiguously determined; or(d)if it contains more tick (v) marks than the number of vacancies; or(e)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or(f)if it is not returned in the cover sent along with it to the voter.
