Section 50 in Laws of the Bharathidasan University
50. Recounting of ballot papers. - Any candidate or his agent may, at any time during the counting of the votes, either before the commencement or after the completion of transfer of the votes (Whether surplus or otherwise) request the Vice-Chancellor to re-examine and re-count the papers of all candidates or of any candidate (not being papers set aside at any previous transfer as finally death with) and the Vice-Chancellor shall, if satisfied of the reasons given for the request, forthwith arrange to re-examine and recount the same. The Vice-Chancellor may also, at his discretion, arrange to re-count votes, either once or more often, in any case in which he is not satisfied as to the accuracy of any previous count, provided that nothing herein shall make obligatory on the Vice-Chancellor to re-count the same votes more than once.
