Section 62 in West Bengal Trade Unions Rules, 1998
62. Counting of votes.
(1)For the purpose of counting of votes in respect of an election, each voting mark in the ballot paper which is not rejected under rule 61 shall be counted as one valid vote for the union in favour of which the voting mark has been validly given.(2)After the counting of all ballot papers contained in all the ballot boxes used at a polling station has been completed, the Presiding Officer shall make the entries in the counting sheet in Form Z, and the particulars.(3)The valid ballot papers and the rejected ballot papers shall thereafter be bundled separately and sealed, and on the sealed covers the following particulars shall be recorded :(a)name of the election ;(b)the particulars of the polling station where the ballot papers have been used ; and(c)the date of counting.
