Section 40 in West Bengal Trade Unions Rules, 1998
40. Appointment of counting agent.
(1)Each contesting Trade Union or its election agent may appoint by a letter in writing, in duplicate, in Form V2 signed by the General Secretary or the election agent, not more than two agents for each polling station to act as counting agents of such Trade Union. Only one counting agent of any contesting Trade Union shall be allowed to stay inside the polling station at any point of time.(2)Before the commencement of the counting of votes, the contesting Trade Union or its election agent shall give notice of the appointment of such counting or counting agents to the Presiding Officer concerned by forwarding to such Presiding Officer the letter of appointment referred to in sub-rule (1).(3)The contesting Trade Union or its election agent shall deliver the duplicate copy of the letter of appointment to the counting agent who shall, on the date fixed for counting of votes, present the same, and sign the declaration contained therein, before the Presiding Officer.The Presiding Officer shall relain in his custody the duplicate copy presented to him. No counting agent shall be allowed to perform any duty at any place fixed for the counting of votes unless he has complied with the provisions of this sub-rule.
