Section 18 in Nagpur rules Relating to the Election of Councillors
18.
(1)No person shall be allowed to be present at the counting of the votes except the Returning Officer and such persons as he may appoint to assist him in counting the votes and the candidates or two agents of each candidate authorised by him in writing in that behalf.(2)No person shall be appointed to assist in counting the votes, who has been employed by or on behalf of any candidate for any purpose whatsoever in connection with the election.
