Section 38(c) in The Bar Council of Bihar Election Rules, 1968
(c)persons authorised by the Returning Officer.(ii)No person who has been employed by or on behalf of had been otherwise working for candidate in or about the election shall be appointed to assist the Returning Officer in the counting of votes.(iii)Any person who during the counting of votes misconducts himself or fails to obey the directions of the Returning Officer may be removed from the place where the votes are being counted.
