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State of Madhya Pradesh - Section

Section 21 in The M.P. Paramedical Council (Election of Members) Regulations, 2001

21.

(1)Every candidate may remain present in person or may send his representative duly authorised by her or him in writing to watch the process of counting.
(2)The Returning Officer shall show the voting papers, if required to the candidates or their representatives.
(3)If any objection is made to any voting paper on the ground that it does not comply with instructions therein, or to the rejection by the Returning Officer of a voting paper, it shall be decided at once by the Returning Officer whose decision shall be final subject to the provisions of Regulation 23.
(4)The Returning Officer may appoint such number of gazetted officer as he may deem necessary for the purpose of scrutiny and counting of voting papers.