Section 63 in Haryana Panchayati Raj Election Rules, 1994
63. Admission to the place fixed for counting.
(1)The Returning Officer (Panchayat) or such other officer authorised by him in this behalf, shall exclude from the place fixed for counting of votes all persons except -(a)such persons as he may appoint to assist him in the counting ;(b)persons authorised by the State Election Commissioner or the District Election Officer (Panchayat) ;(c)public servants on duty in connection with the election ; and(d)candidates [and their counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents.(2)No person who has been employed by or on behalf of, or has been otherwise working for a candidate in or about the election, shall be appointed under clause (a) of sub-rule (1).(3)The Returning Officer (Panchayat) or such other Officer authorised by him in this behalf, shall decide which [counting agent or agents] [Substituted by Legislative Supplement Part III dated 4.11.1994.] shall watch the counting at any particular counting table or group of counting tables.(4)Any person, who during the counting of votes misconducts himself or fails to obey the lawful directions of the Returning Officer (Panchayat) or such other officer authorised by him in this behalf, may be removed from the place where the votes are being counted, by the Returning Officer (Panchayat), or by any police officer on duty or by any person authorised in this behalf by the Returning Officer (Panchayat).
