Section 23 in Uttar Pradesh Intermediate Education Act, 1921
23. Counting of votes. - (1) The boxes containing the ballot papers shall be opened in the presence of the Sahayak Shikshak Nirvachan Adhikari. The votes polled shall then be counted under the supervision of the Sahayak Shikshak Nirvachan Adhikari with the help of Gazetted Officers of Education Department. If the voter records more than the required number of votes, his ballot paper shall be declared invalid. The decision of the Sahayak Shikshak Nirvachan Adhikari in this behalf shall be final.
(2)As soon as the counting of votes is over, the Sahayak Shikshak Nirvachan Adhikari shall send forthwith to the Shikshak Nirvachan Adhikari the following, -(1)statement of counting of votes in a sealed cover;(2)original used ballot papers in a separate sealed cover;(3)un-used ballot papers in a separate sealed cover;(4)marked electoral rolls in a separate sealed cover; and(5)statement of used and un-used ballot papers in a sealed cover.
