Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 92 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

92. Counting of votes.

(1)After the Returning Officer is satisfied that a voting machine has in fact not been tampered with, he shall have the votes recorded therein counted by pressing the appropriate button marked "Result" provided in the Control Unit whereby the total votes polled and votes polled by each 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 Returning Officer shall have, -
(a)number of such votes recorded separately in respect of each candidate in Part II of Form-XXXII;
(b)Part II of Form-XXXII completed in other respects and signed by the counting supervisor and also by the candidates or their election agents or their counting agents present; and
(c)corresponding entries made in a result sheet in Form-XXVI and the particulars so entered in the result sheet announced.