Section 36 in Chandigarh Panchayat Election Rules, 1994
36. Rejection of ballot-papers.
- A ballot-paper contained in a ballot-box shall be rejected if :-(a)It bears any mark other than prescribed by Election Commission for making the vote or writing or mark by which the voter can be identified;(b)It does not contain the distinguished mark;(c)The Returning Officer, is satisfied that the ballot-paper is spurious;(d)It has been so damaged or mutilated that its identity as a genuine ballot-paper cannot be established;(e)It has not been marked in favour of any candidate or has been marked in favour or more than one;(f)It has not been marked clearly as to in whose favour the vote is recovered.
