Section 60 in Arunachal Pradesh Municipal Election Rules, 2011
60. Scrutiny and opening of ballot box/ electronic voting machines.
- The Municipal Returning Officer shall on the date and at the time and place fixed under provision of section 67 of the Act. and shall deal with the ballot box/ electronic voting machines in the following manner, namely :-(a)all the ballot-boxes used at a polling station shall be opened at the same time ;(b)before any box is opened at the counting table the candidates or their agents shall be allowed to inspect the paper seal or other seals, as have been fixed thereon and to satisfy themselves that the same are intact ;(c)the Municipal Returning Officer shall satisfy himself/herself that none of the ballot box/ electronic voting machines has in fact been tampered with ; and(d)if the Municipal Returning Officer is satisfied that any ballot box/ electronic voting machine has in fact been tampered with he/she shall not count the ballot papers of that box and shall follow the procedure specified under section 63 of the Act, in respect of that polling station.
