Section 80 in The Bihar Municipal Election Rules, 2007
80. Persons who may be present during counting of votes.
(1)No person shall be allowed to be present at the counting of the votes except the Returning Officer and such persons as he may appoint to assist to, in the counting of votes, and each candidate and one representative of each candidate authorised in writing by the candidate.(2)No person shall be appointed to assist in counting the votes, who has been employed by or on behalf of any candidate for any purpose whatsoever connected with election.
