Section 28(2) in Kerala Recognition of Trade Unions Rules, 2011
(2)The Returning Officer shall reject the ballot paper as invalid on any one or more of the following reasons,namely:-(i)if it does not bear the signature of the officer in charge of the polling station;(ii)if the voter signs his name or writes any word or makes any mark by which the identity of the voter becomes recognizable;(iii)if the mark indicating the vote thereon is placed in such a manner as to make it doubtful to which Trade Union the vote has been cast; or , -(iv)if the voter has voted for more Trade Unions than the number required to be elected.
