Section 16 in The U.P. Shri Badrinath Temples Rules, 1940
16. Validity or invalidity of votes.
(1)Unless the instructions contained in these rules as regards the manner of voting are complied with and the necessary particulars filled in, the ballot papers shall be invalid.(2)If a ballot paper has been issued to a voter in accordance with these rules, no election shall be rendered invalid by reason of his not having received the ballot paper.
