Section 15 in Appointment Committee of The District Panchayat (Election of Members) Rules, 1999
15. Invalidation of ballot papers.
- A ballot paper shall be treated as invalid if, on which -(a)there is no cross mark; or(b)votes are given on it in favour of more candidates than one; or(c)a cross mark and some other mark are put opposite the name of the same candidates; or(d)any mark is made by which the member may afterwards be identified; or(e)it is uncertain as to which candidate the mark is intended to apply; or(f)the mark has been made by any seal other than the one provided for this purpose.
