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State of Bihar - Section

Section 37 in The Bar Council of Bihar Election Rules, 1968

37. Time, place and date for the counting of votes.

- (i) The scrutiny and counting of votes shall take Place in the Bar Council Office or such other place as the Returning Officer may fix and it shall be done at the hour and on the date previously notified under Rule 7.
(ii)The scrutiny counting of votes, shall, as far as practicable, proceed continuously till such time as all the Ballot Papers are scrutinised and the votes are counted.
(iii)In the event of counting being suspended for any necessary interval the counted Ballot Papers shall be kept separately in one Steel Box and the remaining Ballot Papers alongwith other document etc. relating to the election shall be kept in another Box or other Steel Boxes. All the Steel Boxes shall be duly locked and secured and sealed and kept in the proper custody with adequate precaution so that Boxes may not be tampered in any way.