Section 21 in The Indian Medical Council, Rules, 1957
21. Scrutiny and Counting of votes
(1)The Returning Officer shall attend, for the purpose of scrutiny and counting of the votes at the date, time and place appointed by him in this behalf provided the date so appointed shall not be later than three days from the date fixed for the poll.(2)All the voting paper covers, other than those rejected under rule 20, shall be opened and the voting paper shall then be scrutinized and the valid votes counted.(3)A voting paper shall be invalid if -(a)it does not bear the Returning Officer's initials, or facsimile signature; or(b)a voter signs his name or writes a word or makes any mark on it, by which it becomes recognizable as his voting paper; or(c)no note is recorded thereon; or(d)the number of votes recorded thereon exceeds the number to be filled; or(e)it is void for uncertainty of the vote exercised.(4)Any candidate may be present in person or may send a representative duly authorized by him in writing to watch the process of counting.(5)The Returning Officer shall show the voting papers, if requested to do so, to the candidates or their authorized representatives at the time of scrutiny and counting of votes.(6)If any objection is made to any voting paper on the ground that it does not comply with the specified requirements or to any rejection by the Returning Officer of a voting paper, it shall be decided at once by the Returning Officer whose decision shall be final.(7)The Returning Officer shall nominate such number of scrutinizers as he thinks fit. The scrutinizers shall be Gazetted Officers of the Government.
