Section 22 in Kerala Recognition of Trade Unions Rules, 2011
22. Issue of ballot paper.
- The officer in charge of the polling station shall issue to each elector a ballot paper containing the name, address and Registration No. of all the Trade Unions in the same order as in the final list of Trade Unions published under rule 21, when the elector comes to polling station for casting the vote:Provided that the ballot paper which does not contain the signature of the officer in charge of the polling station shall be treated as invalid.
