Section 10(4) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(4)The whole voting 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 voting paper is kept;(b)if the mark "X" is placed opposite the names of more candidates than the number of seats to be filled;(c)if the elector has put his signature on the voting paper or has made any other mark thereon which may reveal his identity.
