Section 60(5) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(5)If the Returning Officer decides under sub-rule (3) to allow an application either in whole or in part, he shall -(a)count the ballot papers again in accordance with his decision:(b)amend the result sheet in Form XI to the extent necessary after such recount; and(c)announce the amendment so made by him.
