Section 12 in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
12. Recording of votes by electors.
(1)Every elector desirous of voting shall, subject to the provisions hereinafter appearing, record his votes on the voting paper.(2)Every elector shall have as many votes as there are members to be elected.(3)No elector shall give more votes than he is entitled under sub-rule (2) or vote for more candidates than there are members to be elected. If any elector gives more votes than he is entitled to or votes for more candidates than there are votes, the whole voting paper shall be rejected.(4)An elector shall record each vote by placing clearly a mark (X) in column 3 of the voting paper opposite the name of the candidate to whom he wishes to give his vote. The mark shall be so placed as to indicate clearly and beyond doubt to which candidate the elector has given his vote. If the mark is so placed as to make it doubtful to which candidate the elector has given his vote, that vote will be deemed to be invalid.(5)No elector shall give more than one vote to any candidate; if he gives more than one vote, then subject to the provisions of this rule, only one vote will be deemed to be valid.(6)The elector shall not put his signature on the voting paper or make any other mark on the voting paper which will reveal the identity of the elector. If any elector does so, the whole voting paper will be deemed to be invalid.(7)After the elector has recorded his vote, he shall place the voting paper in the smaller cover supplied to him by the Returning Officer. The elector shall close the smaller cover and secure it by seal or otherwise. The smaller cover containing the voting paper shall then be placed in the larger cover supplied by the Returning Officer. The elector shall close the larger cover, write his full name and put his signature in the left hand corner of the larger cover in the printed column therefor. The elector shall then send to the Returning Officer the larger cover in which the smaller cover containing the voting paper is kept, so as to reach the Returning Officer at or before the time fixed for the receipt of voting papers under clause (e) of sub-rule (1) of rule 7:Provided that, if any elector, on account of blindness or any other physical cause, is incapable of recording his votes or signing the large cover, it shall be competent for such elector to record his votes with the help of a Gazetted Officer or a Magistrate. Such Officer shall, in such case record on the back of the larger cover a certificate in the following form, namely:-"I ................................................................................................... hereby(Name of the Officer)certify that .................................................................................... Being(Name of the Elector)incapable of recording his votes due to .............................................(Cause of incapacity)requested me to record his votes and I have recorded his votes according to his desire and in his presence."Signature ......................................Designation ..................................(8)On receipt of every larger cover containing the voting paper, the Returning Officer shall immediately keep all such covers which were received in time fixed under clause (e) of sub-rule (1) of rule 7 collected in a sealed box. The larger covers containing voting papers received after the time so fixed shall be kept in a separate sealed box and shall not be opened.
