Section 58 in West Bengal Trade Unions Rules, 1998
58. Admission to the place fixed for counting.
(1)The Presiding Officer shall exclude from the place of counting of votes all persons except-(a)persons authorised by the Registrar,(b)public servants on duty in connection with the election, and(c)the President or the General Secretary of the contesting Trade Union or the election agents and one of the counting agents for each of the contesting Trade Unions at a time.(2)Any person, who during the counting of votes, misconducts or fails to obey the lawful direction of the Presiding Officer may be removed from the place of counting of votes by the Presiding Officer, or any police officer on duty or any person authorised in this behalf by the Presiding Officer.
