Section 78 in The Bihar Panchayat Election Rules, 2006
78. Counting of votes of the poll of the countermanded /adjourned election.
(1)With regard to the poll countermanded under Rule 50 and adjourned under Rule 71, the District Election Officer shall, after the election shall appoint a date, time and place for the counting of votes and intimate the same to the candidate and his/her Election Agent.(2)The result of such counting shall be recorded in the form as prescribed in sub-rule (2) of Rule 76.
