Section 100 in Goa Co-operative Societies Rules, 2003
100. Procedure for counting of votes.
(1)Every ballot paper which is not rejected under rule 99 shall be counted as one valid vote, provided that, no cover containing tendered ballot papers shall be opened and no such paper shall be counted.(2)After the counting of all ballot papers contained in all the ballot boxes used at a polling station has been completed, the Returning Officer shall make the entries in a result sheet in Form 'Election-16' and announce the particulars.(3)The valid ballot papers shall thereafter be bound together and kept alongwith the bundle of rejected ballot papers in a separate packet which shall be sealed and on which the following particulars shall be recorded, namely:-(i)the name of the constituency;(ii)the particulars of the polling station where the ballot papers have been used; and(iii)the date of counting.
