Section 87 in Tamil Nadu Panchayats (Elections) Rules, 1995
87. Invalid ballot papers.
- A ballot paper shall be invalid on which -(a)there is no mark; or(b)a mark is set opposite to the name of more than one candidate; or is so placed as to render it doubtful to which candidate it is intended to apply; or(c)some mark other than the one authorised is set opposite to the name of the same candidate;(d)any mark is made by which the Ward member may afterwards be identified; or(e)the mark has been made by any instrument other than one provided for this purpose under rule 83.
