Section 22(3) in The Goa Medical Council Rules, 1995
(3)The whole ballot paper 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 is kept;(b)if the mark (x) is placed opposite the names of more candidates than the number of seats to be filled or if more votes are given than he is entitled to under sub-rule (1) of rule 20;(c)if the elector has put his signature on the ballot paper and has made any other mark thereon which may reveal his identity;(d)if the Returning Officer receives more than one ballot paper from the one smaller cover or more than one smaller cover in any larger cover, all such ballot papers shall be treated as invalid.
