(1)The scrutiny and counting of votes shall be undertaken by the Returning Officer at the time, day and place appointed under rule 9.(2)A candidate and not more than one representative, duly authorised by him, may remain present at the time of counting of votes.(3)The whole ballot paper shall be treated as invalid-(a)if the elector has failed to write his full name and make his signature on the larger cover in which the smaller cover containing the ballot paper is kept;(b)if the mark (x) is placed opposite the names of more candidates than the number of seats to be filled or if more votes are given than he is entitled to under sub-rule (1) of rule 20;(c)if the elector has put his signature on the ballot paper and has made any other mark thereon which may reveal his identity;(d)if the Returning Officer receives more than one ballot paper from the one smaller cover or more than one smaller cover in any larger cover, all such ballot papers shall be treated as invalid.(4)If the mark (x) is so placed as to make it doubtful to whom the candidate the elector has given his vote, the vote shall be deemed to be invalid.(5)If any elector has given more than one vote to any candidate, only one of such votes given shall be taken to be valid, provided that the ballot paper is otherwise not invalid.
