Section 18 in Homoeopathy Central Council (Election) Rules, 1975
18. Scrutiny & counting of votes.
(1)The Returning Officer shall attend, for the purpose of scrutiny and counting of the votes on the date and at the time and place appointed by him in this behalf. Provided the date so appointed shall not be later than three days from the date fixed for the poll.(2)[ All the ballot papers shall be mixed together and shall be scrutinised, and, valid votes counted.] [Substituted by Notification No. G.S.R. 713(E), dated 27.7.2018.](3)A voting paper shall be invalid if-(a)it does not bear the Returning Officer's initials or facsimile signature; or(b)the voter signs his name or writes any word or makes any mark on it, by which it becomes recognizable as his voting paper; or(c)no vote is recorded thereon; or(d)the number of votes recorded thereon exceeds the number of seats to be filled;or(e)there is uncertainty of the vote exercised.(4)Any candidate may be present in person or may send a representative duly authorized by him in writing to watch the process of counting.(5)The Returning Officer shall show the voting papers, if requested to do so, to the candidate or their authorized representatives at the time of scrutiny and counting of votes.(6)If any objection is made to any voting paper on the ground that it does not comply with the specified requirements or to any rejection by the Returning Officer of a voting paper, it shall be decided at once by the Returning Officer.(7)The Returning officer shall nominate such number of scrutineers as he thinks fit who shall be Gazetted Offiers of the Government.
