Section 68(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)The counting of votes shall commence on the day and at the place and hour fixed under rule 23, votes shall be counted by or under the supervision of the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] and the Election Agent of each candidate and one representative of each candidate, authorized in writing by the candidate shall have a right to be present at the time of counting. No other person shall be allowed to be present except such persons as the Election Officer may appoint to assist the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] in counting votes and no person shall be appointed to assist in counting the votes who has been employed by or an behalf of any candidate for any purpose whatsoever connected with the election.
