Section 10(9) in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994
(9)Immediately after the voting is over, the presiding authority shall open in the presence of the members present the ballot box, take out ballot papers therefrom, count them and record under his hand and seal the total number thereof the number of valid voles secured by each contesting candidate in the form of a statement. A ballot paper shall be invalid :-(a)If, it bears the signature of the voter or contains any word, sign or visible representation by which he can be identified; or(b)If, marks are placed against the number of candidates in excess of the number of seats to be filed in; or(c)If, the mark is so placed as to make it doubtful for which candidate the vote was given; or(d)If, no mark is placed thereon; or(e)If, it does not bear the signature or the seal as required by sub-rule (5).
