Section 63(1) in Haryana Panchayati Raj Election Rules, 1994
(1)The Returning Officer (Panchayat) or such other officer authorised by him in this behalf, shall exclude from the place fixed for counting of votes all persons except -(a)such persons as he may appoint to assist him in the counting ;(b)persons authorised by the State Election Commissioner or the District Election Officer (Panchayat) ;(c)public servants on duty in connection with the election ; and(d)candidates [and their counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents.
