Section 3(17) in The M.P. State Veterinary Council Rules, 1993
(17)Scrutiny and counting of votes. - (a) On the date appointed for the counting of votes, the voting papers covers other than those rejected under Rule 3 (16) shall be opened and the voting papers taken out and mixed together.(b)The voting papers shall then be scrutinised and the valid votes counted.(c)Any candidate may be present in person or may send a representative duly authorised by him, in writing to watch the process of counting.(d)A voting paper shall be invalid if-(i)it does not bear the Returning Officer's initials or facsimile signature; or(ii)a voter signs his name on the voting paper or writes any word on it, or make a mark on it by which it becomes recognisable as his voting paper, or(iii)no vote is recorded thereon, or(iv)it is void for uncertainty of the vote recorded; or(v)the number of votes recoded thereon exceeds on the number to be elected; or(vi)the recording of the vote has been done at a place other than provided for the purpose.(e)The Returning Officer shall show the voting papers to the candidates or their authorised representatives at the time of scrutiny and counting of votes, if so requested.(f)If any candidate or his representative makes an objection to acceptance of a voting paper on the ground that it docs not comply with the specified requirements, or to the rejection of a voting paper by the Returning Officer, it shall be decided at once by the Returning Officer whose decision thereon shall be final.(g)The Returning Officer shall nominated such number of scrutinisers as he deems fit in accordance with such directions as may be issued in this behalf by the State Government.
