Section 92A in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
92A. Scrutiny and inspection of voting machines.
(a)The Returning Officer may have the control units of the voting machines used at more than one polling station taken up for scrutiny and inspection and votes recorded in such units counted simultaneously;(b)Before the votes recorded in any control unit of a voting machine are counted under sub-rule (a), the candidate or his election agent or his counting agent present at the counting table shall be allowed to inspect the paper seal and such other vital seals as might have been affixed on the unit and to satisfy themselves that the seals are in tact;(c)The Returning Officer shall satisfy himself that none of the voting machine has, in fact, been tampered with;(d)If the Returning Officer is satisfied that any voting machine has in fact been tampered with he shall not count the votes recorded in that machine and shall follow the procedure laid down in rule 80 or rule 84, as may be applicable, in respect of the polling station where that machine was used.
