Notwithstanding anything contained in Rules 47 to 50 where polling has been conducted through voting number, the following procedure shall be followed for counting of votes :(1)The Presiding Officer shall, after close of the poll, proceed to take up counting of the votes polled in presence of candidates or their polling agents who may be present.(2)He shall first take up counting of votes in respect of the voting machine relating to the membership of the Ward, prepare an account of votes recorded in Form No. 7-B and thereafter press the appropriate button marked "Result" provided in the control unit to display the total votes polled and votes polled by each candidate on the display panel provided for in the unit.(3)As the votes polled by each candidates are displayed on the control unit, the Presiding Officer shall, -(i)record the number of votes recorded in respect of each candidates in Part II of Form 7-B for Ward-Member.(ii)fill up Part II of Form 7-B in all respect and signed by him and also by the candidates or their election agents present; and(iii)make corresponding entries in the result sheet in Form 8 for Ward-Members.(4)The Presiding Officer shall announce the votes polled by each contesting candidates.(5)(i)The Presiding Officer shall next proceed to count the votes polled by each contesting candidates to the office of the Sarpanch in accordance with the procedure prescribed under the preceding sub-rule's.(ii)The Presiding Officer shall announce the votes polled by each contesting candidates for the office of the Sarpanch after recording the same in Part II of Form No. 7-B.
