Section 21(3) in Gujarat State Council for Physiotherapy Rules, 2013
(3)The entire voting papers shall be treated as invalid,(a)If the elector has failed to write his full name and make his signature on the large cover in which the small cover containing the voting paper is kept;(b)If the signature made by the elector does not tally with the specimen signature on the record of the Council;(c)If the mark "(X)" is placed opposite the names of more candidate than the number of seats to be filled or if more votes are given than he is entitled to record his vote under sub-rule (1) of Rule 19;(d)If the elector has put his signature on the voting paper or has made any other mark thereon which may reveal his identity.
