Section 53 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
53. Admission to the £lace fixed for counting.
(1)The Returning Officer shall exclude from place fixed for counting of votes all persons except-(a)such persons as he may appoint to assist him in the counting;(b)person authorised by the Collector;(c)public servants on duty in connection with the election: and(d)candidates, and their Election and Counting Agents.(2)No person who has been employed by or on behalf of, or has been otherwise working for, a candidate in or about the election [shall be appointed] [Inserted by G. N. of 25.2.1972.] under clause (a) of sub-rule (1).(3)The Returning Officer shall decide which Counting [Agent or Agents] [Inserted by G. N. of 25.2.1972.] shall watch the counting at any particular counting table or group of counting tables.(4)Any person who during the counting of votes misconducts himself or fails to obey the lawful directions of the Returning Officer may be removed from the place where the votes are being counted by the Returning Officer or by any Police Officer on duty or by any person authorised in this behalf by the Returning Officer.
