Section 38(1) in Himachal Pradesh Waqf Rules, 2016
(1)Upon the completion of counting, the Returning Officer shall, subject to the foregoing provisions, declare the result under sub-clauses (i), (ii), (iii) and (iv) of clause (b) of sub-section (1) of section 14 in Form HPWB-XI as may be appropriate and send signed copies thereof, to the Election Authority.
