Section 19(4) in The Orissa Veterinary Council Rules, 1997
(4)A ballot paper shall be invalid if :(a)It does not bear the Returning Officer's initials of facsimile signature; or(b)a voter signs his name on the voting paper, or writes any word on it, or makes a mark on it by which it becomes recognisable as his ballot paper; or(c)no vote is recorded thereon; or(d)it is void for uncertainty of the vote casted; or(e)the number of votes recorded thereon exceeds the number of vacancies;(f)the recording of the vote has been done at a place other than that provided for the purpose.
