Section 51(5) in The Orissa Grama Panchayats Election Rules, 1965
(5)If the Election Officer decides under Sub-rule (3) to allow recounting of the votes either wholly or in part, he shall-(a)make the recounting in accordance with Rule 47;(b)make necessary corrections in the result sheet in Form No. 8-B to the extent necessary after such recounting; and(c)announce the result on the basis of corrections so made by him.][* * *] [Omitted vide SRO No. 869/96, Orissa Gazette Extraordinary No. 1204, dated 18.11.1996.]
