Section 77 in The M.P. Panchayat Nirvachan Niyam, 1995
77. Counting of votes.
(1)Every ballot paper which is not rejected under Rule 76 shall be counted :Provided that no cover containing tender ballot papers shall be opened and no such ballot paper shall be counted.(2)After the counting of votes in respect of a polling station has been completed, the Returning Officer or such other officer authorised by him, shall make the entries in result sheet in Form 16 for Panchas and in Part one of the result sheet in Forms 17, 18 and 19 for Sarpanch, members of Janpad Panchayat and Zila Panchayat respectively and announce the total number of votes polled by each candidate.(3)All valid ballot papers shall be bundled together and kept along with the bundle of rejected ballot papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely :-(a)the number of the ward and name of Gram Panchayat in case of election of Panch, the name of Gram Panchayat in case of election of Sarpanch, the number of constituency of Janpad Panchayat or Zila Panchayat as the case may be, in case of election of member of Janpad Panchayat or Zila Panchayat;(b)the number and name of the polling station where the ballot papers have been used; and(c)the date of counting.(4)[ The Returning Officer or the Officer authorised by him shall furnish to every candidate or his counting agent, present at the close of the counting, a true copy of the relevant result sheet prepared under sub-rule (2) after obtaining a receipt therefor and shall also attest it as a true copy.] [Inserted by Notification No. F-1-40-XXII-P-2, dated 10-4-2002.]
