Section 29 in Kerala Recognition of Trade Unions Rules, 2011
29. Recounting.
(1)Any Trade Union or its election agent may, at the time of counting votes, request the Returning Officer to re-examine or recount the ballot papers of all or any of the candidate and the Returning Officer shall forthwith re-examine or recount the same accordingly,(2)The Returning Officer may on the request of any candidate and on being satisfied of the necessity, recount the votes,
