Section 53(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)(a)A ballot paper shall be rejected-(i)if it bears any mark by which the member who voted can be identified;or(ii)if no Vote is recorded thereon; or(iii)if votes axe given on it in favour of more than one candidate; ox(iv)if it is a ballot paper not issued by the Election Officer; or(v)if the mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate the vote has been cast; or-(vi)if it does not bear the seal and signature of the Election Officer; or(vii)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established:Provided that where the Election Officer is satisfied that any such defect as is mentioned in item (vi) has been caused by any mistake or failure on the part of the Election Officer, the ballot paper shall not be rejected only on the ground of such defect:Provided further that a ballot paper shall not be rejected only on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.(b)The authority competent to reject the ballot paper shall be the Election Officer.
