Section 69(5) in Haryana Panchayati Raj Election Rules, 1994
(5)If the Returning Officer (Panchayat) or the officer authorised by him, decides under sub-rule (3) to allow an application either in whole or in part, he shall-(a)count the ballot papers again in accordance with his decision ;(b)amend the result sheet to the extent necessary after such recount ; and(c)announce the amendment so made by him.
