Section 64 in Tamil Nadu Panchayats (Elections) Rules, 1995
64. Counting of valid votes.
(1)The vote recorded in every ballot paper which is not rejected under rule 63 shall be counted.(2)After the counting of the votes recorded in all ballot papers contained in all ballot boxes has been completed, the Returning Officer shall have the result of such counting entered in Part II of Form 20 and it shall be signed by the Counting Supervisor and the Returning Officer. The Returning Officer shall, then, make the entries relating thereto in a result sheet in Form 22.(3)The valid ballot papers found in all the ballot boxes as well as the valid votes referred to in clause (c) of sub-rule (2) shall, thereafter, be bundled together and kept along with the bundle of rejected ballot papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely: -(a)name of election;(b)the number of the Ward and the name of Panchayat; and(c)the date of counting.
