Section 52A(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)(a)The Election Commission may nominate an Observer, who shall be an officer of the Government to watch the conduct of election or elections to a co-operative society or a group of co-operative societies within a District or a Revenue Division or a part of a Revenue Division and to perform such other functions as may be entrusted to him by the Election Commission.(b)The Observer nominated under clause (a), shall have the power to direct the Election Officers concerned, to stop the counting of votes at any time before the declaration of the result or not to declare the result, if in the opinion of the Observer, booth capturing has taken place at a large number of polling stations or at places fixed for the poll or counting of votes or any ballot papers used at a polling stations or at places fixed for the poll are unlawfully taken out of the custody of the Election Officer or if at any time before the counting of the votes is completed, ballot papers used at a polling station arc unlawfully taken out of the custody of the Election Office^ or are accidentally or intentionally destroyed or lost or are damaged or tampered with to such an extent that the result of the poll at that polling station or place cannot be ascertained.(c)Where an observer has directed the Election Officer under this rule to stop counting of votes or not to declare the result, the Observer shall forthwith report the matter to the District Election Officer, State Election Officer and the Election Commission and thereupon, the Election Commission shall, after taking all material circumstances into account, issue appropriate directions as may deem proper for the further conduct and completion of the election.Explanation. - For the purposes of this sub-rule, "Observer" shall include any officer of the Election Commission as has been assigned under this rule the duty of watching the conduct of election or elections to a co-operative society or a group of co-operative societies within a District or a Revenue Division or a part of a Revenue Division.
