Section 58B in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
58B. Counting of votes.
(1)After the Election Officer is satisfied that a voting machine has in fact not been tampered with, he shall have the vote recorded therein counted by presiding the appropriate button marked "Result" provided in the control unit whereby the total votes polled and votes polled by such candidate shall be displayed in respect of each such candidate on the display panel provided for the purpose in the unit.(2)As the votes polled by each candidate are displayed on the control unit the Election Officer shall have -(a)the number of such votes recorded separately in respect of each candidate in Part II of Form XVIIC;(b)Part II of Form XVIIC completed in other respects and signed by the counting supervisor and also by the candidates or their election agents present; and(c)Corresponding entries made in a result sheet in Form XIX.
