Section 12 in Rules Under Tamil Nadu Medical Registration Act, 1914
12.
(1)The Returning Officer shall attend for the purpose of scrutiny and counting of the votes at the date, time and place appointed in this behalf.(2)All the voting paper covers, other than those rejected under rule 11, shall be opened and the voting papers taken out and mixed together. The voting papers shall then be scrutinized and the valid votes counted.A voting paper shall be invalid if, :-(a)it does not bear the Returning Officer's initials; or(b)a voter signs his name or writes a word or makes any mark on it, by which it becomes recognizable; or(c)no vote is recorded thereon; or(d)the number of votes recorded therein exceeds the number of vacancies to be filled; or(e)it is void for uncertainty of one or more votes exercised:Provided that where more than one vote can be given on the same voting paper, if one of the marks is so placed as to render it doubtful to which candidate it is intended to apply, the vote concerned, but not the whole voting paper shall be invalid on that account.(3)Every candidate may be present in person or may send a representative duly authorized by him in writing to watch the process of counting.(4)The Returning Officer shall show the voting papers, if requested to do so, to the candidates or their authorized representatives, at the time of scrutiny and counting of votes.(5)If any objection is made to any voting paper on the ground that it does not comply with the instructions therein or to the rejection by the Returning Officer of a voting paper, it shall be decided at once by the Returning Officer whose decision shall be final.
