Section 36(2) in Orissa Zilla Parishad Election Rules, 1994
(2)Each ballot paper shall be scrutinised by the Presiding Officer in the Court of counting and a ballot paper shall be liable rejection on one or more of the following grounds, namely :(i)if it bears any mark of writing by which the voter can be identified;(ii)if no mark indicating the vote is made thereon;(iii)if the mark of vote is made in favour of more than one candidate;(iv)if the mark indicating the vote is placed in such a manner so as to make the intent of the voter doubtful;(v)if the ballot paper is spurious;(vi)if the ballot papers is so damaged or mutilated that it genuineness cannot be established.(vii)if the ballot paper does not bear the signature of the Presiding Officer.
