Section 59 in Arunachal Pradesh Municipal Election Rules, 2011
59. Admission to the place of counting.
(1)The Returning Officer shall exclude from the place fixed for the counting of votes under rule 22 a person except-(a)such Government servants as he may appoint to assist him in the counting;(b)every candidate and his/her counting agents ;(c)public servants on duty ; and(d)member of the State Election Commission or any other person authorised by it.(2)Any person, who during the counting of votes misconducts himself/herself or fails to obey the lawful directions of the Municipal Returning Officer may be removed from that place where the votes are being counted.(3)The number of counting agents of candidates shall not exceed the number of counting tables, fixed for the counting of votes of the ward plus one more for the table of the Municipal Returning Officer.(4)Every appointment of counting agent(s) shall be made in Form 33 in duplicate, one copy of which shall be forwarded to the Municipal Returning Officer while the other copy shall be made over to the counting agent for production before the Municipal Returning Officer at the time of counting.
