Section 9 in The Punjab Market Committees Chairman and Vice-chairman (Election) Rules, 1961
9. Validity of ballot papers.
- Any ballot paper which bears any mark or signature by which the voter can be identified or on which the mark 'X' is placed against more than one name or in an ambiguous manner or which does not bear the signature of the Presiding Officer prescribed in sub-rule (3) or rule 8 shall be declared invalid.
