Section 44 in U.P. State Co-operative Societies Election Rules, 2014
44.
(1)(a)The counting of votes shall take place immediately after the close of the poll and in case it is not possible to count votes immediately after the close of the poll the ballot-boxes shall be sealed by the Election Officer and kept in the safe custody at the nearest police station. The candidate or his agent, if he so desires, may also affix his seal;(b)Tendered ballot and challenged ballot shall be counted only in such a circumstance when it is not possible to declare the result from the total polled ballots, i.e., when number of ballots become equal in the case of two or more candidates.(2)A ballot-paper shall be rejected if -(a)It bears any signature to identify the voter,(b)It does not bear the seal of the society and initials of the Election Officer/Polling Officer of the polling station concerned,(c)It contains no marks indicating a vote,(d)It contains more marks than number of seat/seats to be filled.(3)If a ballot-paper contains mark or marks for a candidate or candidates in such manner that it is ambiguous as to which of the candidates the vote is given to it shall be rejected.(4)The Election Officer shall announce the result of the election as soon as the counting is completed indicating the number of votes secured by each candidate.(5)In the event of equality of votes, the matter shall be decided by draw of lots.Explanation - Election Officer shall take equal size and same colour chits and write the name of candidates on it and fold it in such manner so that the name of the candidate cannot be read and shall put the paper in the ballot box and shall cause to put a slip from the ballot box from a person other than the candidate. The candidate whose name is mentioned on the slip shall be declared elected.(6)The Election Officer shall display the list of elected candidates on the notice-board of the society and also at such public place as he may deem fit:Provided that such display in case of branches of Uttar Pradesh Sahkari Gram Vikas Bank Ltd., Lucknow or societies, of which area of operation extends to more than one District shall be made at the branch office or sub-office of such Co-operative society.(7)A copy of the list prepared under sub-rule(6) shall be sent to the District Assistant Co-operative Election officer, the Commission or an officer authorised by the Secretary/Managing Director of the Co-operative Society concerned .(8)Used ballot-papers and other records pertaining to election shall be put in an envelop or container and shall be sealed by the Election Officer/Polling Officer to the Secretary/Managing Director of the Co-operative Society who shall acknowledge the receipt and be responsible for its safe custody for two months if no dispute to election is referred to the District Magistrate or Commission.Provided that in case of non-pendency of any election suit or any petition regarding election in any court, the Secretary/Managing Director of the Co-operative Society as the case may be, shall destroy it after completion of one year.Provided further that, it shall be responsibility of the Secretary/Managing Director as the case maybe, to enter a brief details on the Performa prescribed by the Commission before destroying it and shall be kept in the Co-operative Society.(9)In special circumstances and by unavoidable reasons, the commission may direct the counting of votes of all or any class or classes or any special society of the district to another place and such counting shall be done on the date prescribed by the Commission.Chapter-V Election of Chairman/vice-Chairman and Delegates to be Sent to Other Societies
