Section 22 in The Bar Council of Uttar Pradesh Election Rules, 1968
22. Voting papers when invalid.
- A voting paper shall be invalid on which-(a)the figure '1' is not marked; or(b)the figure '1' is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate it is intended to apply; or(c)the figure '1' and some other figures are set opposite the name of the same candidate; or(d)there is any mark in writing by which the voter can be identified;(e)a voting paper in which the preferences are indicated in words as 'one' 'two' etc.(f)the marking on the voting paper is not in the international form of Indian numerals.
