Section 43(2) in The Sikh Gurdwaras Committee Election Rules, 1959
(2)The presiding officer shall reject a ballot-paper :-(a)if it bears any mark or writing by which the elector can be identified; or(b)if it is a spurious ballot-paper; or(c)if it has been so damaged or mutilated that its identity as a genuine ballot-paper cannot be established; or(d)if it bears a serial number, or is of a design, different from the serial number, or the design, as the case may be, of the ballot-papers authorised for use at the particular polling station; or(e)if it does not bear any mark which it should have borne under the provisions of rule 19; or(f)if votes are given on it in favour of more than one candidate; or(g)if no vote is recorded thereon; or(h)if the mark indicating the vote is placed on the ballot-papers in such a manner as to make it doubtful to which candidate the vote has been given.
