Section 52(14) in Tamil Nadu Co-operative Societies Rules, 1988
(14)[(a) The counting of votes shall take place on the day and at the place and hour specified in the election notice.] [Substituted by G.O. Ms. No. 637, Co-operation, Food and Consumers Protection, dated the 29th June 1990.](b)Each candidate, one election agent of each candidate and as many counting agents of each candidate as the Election Officer specify shall have a right to be present at the time of counting. No other person shall be allowed to be present, except such other person appointed by the Election Officer to assist him in counting the votes and the persons already on duty in connection with the election.(c)The Election Officer shall open the ballot box in the presence of the candidates and their election and counting agents present and the votes shall be counted by or under the supervision of the Election Officer.
