Section 65 in The M.P. Nagarpalika Nirvachan Niyam, 1994
65. Admission to the place fixed for counting.
(1)The Returning Officer or such other officers as may be authorised by him in this behalf, shall exclude from the place fixed for counting of votes all persons except-(a)such persons to be known as counting supervisors and counting assistants as he may appoint to assist him in the counting;(b)person authorised by the Election Commission or the District Election Officer;(c)public servants on duty in connection with the election; and(d)candidates, their election agents and counting agents.(2)No person who has been employed by err on behalf of, or has been otherwise working for a candidate in or about the election shall be appointed under clause (a) of sub-rule (1).(3)The Returning Officer or such other officers authorised by him in this behalf, shall decide which counting agent or agents shall watch the counting at any particular counting table or group of counting tables.(4)Any person, who during the counting of votes misconducts himself or fails to obey the lawful directions of the Returning Officer or such other officers authorised by him in this behalf, may be removed from the place where the votes are being counted, by the Returning Officer or by any police officer on duty or by any person authorised in this behalf by the Returning Officer.
