Section 80 in The M.P. Panchayat Nirvachan Niyam, 1995
80. Recount of votes.
(1)Alter an announcement has been made by the Returning Officer or such other officer authorised by him, of the total number of votes polled by each candidate under sub-rule (2) of Rule 77, a candidate or, in his absence, his election agent or his counting agent may apply in writing to the Returning Officer or such officer authorised by him. for a recount of all or any of the votes already counted, stating the grounds on which he demands such recount.(2)On such an application being made the Returning Officer or such other officer authorised by him shall decide the matter and may allow the application in whole or in part or may reject it in to if it appears lo him to be frivolous or unreasonable.(3)Every decision of the Returning Officer or such other officer authorised by him, under sub-rule (2) shall be in writing and contain the reasons therefor.(4)If the Returning Officer or such other officer authorised by him, decides under sub-rule (2) 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 to the extent necessary after such recount; and(c)announce the amendment so made by him.(5)After the total number of votes polled by each candidate has been announced under sub-rule (2) of Rule 77 or sub-rule (4), the Returning Officer or such other officer authorised by him shall complete and sign the result sheet and no application for a recount shall be entertained thereafter :Provided that no step under this sub-rule shall be taken on the completion of the counting until the candidates and election agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (1).(6)The counted ballot papers shall be bundled and kept in the manner mentioned in sub-rule (3) of Rule 77.(7)Result sheets in Forms 16, 17, 18 and 19 for Panch, Sarpanch, Member of Janpad Panchayat and Member of Zila Panchayat respectively, prepared by such other officers as are authorised by the Returning Officer, shall be submitted by them, in separate envelops to the Returning Officer for compilation and tabulation of votes polled by each candidate.(8)The Returning Officer on receipt of result sheets under sub-rule (7) shall enter of cause to be entered the total number of votes polled by each candidate contesting for a scat of Sarpanch, Member of Janpad Panchayat or Member of Zila Panchayat at each polling station of the concerned constituency in subsequent part or parts of Form 17, 18 and 19 respectively and complete and sign the result sheet.
