(5)Every such tendered ballot paper shall forthwith be placed in a cover specially kept for the purpose:[Provided that where the person referred to in sub-rule (3) is a member of a political party in an election to fill a seat or seats in the Council of States, the presiding officer, notwithstanding anything contained in sub-rule (3), shall, before the tendered ballot paper is placed in the said cover, allow the authorised agent of that political party to verify as to whom such person has cast his vote.Explanation .-For the purposes of this rule, "authorised agent", in respect of a political party, menas an authorised agent appointed, under sub-rule (2) of rule 39-AA as made applicable, by clause (ii) of rule 70, to election, in a council constituency and, by assembly members other than by postal ballot under clause (a) of rule 68, by that political party.] [ Inserted by S.O. 272(E), dated 27.2.2004 (w.e.f. 27.2.2004).]
