Section 52 in The Maharashtra District Planning Committee (Election) Rules, 1999
52. Method of counting of votes.
- [(1) After scrutiny of ballot papers, invalid ballot papers shall be separated and candidate wise bundles of valid ballot papers shall be prepared The votes secured by each candidates shall be recorded in Form No. IX.] [Sub-rule (1) was substituted for the original by G. N. of 5.5.2000.](2)After the counting of all voting papers contained in all the ballot boxes used has been completed, the Returning Officer shall cause to be sealed in separate packets with a description endorse on such packets of the voting papers counted and that voting papers rejected.(3)The Returning Officer shall as far as practicable proceed continuously with the counting of the votes and shall during any intervals when the counting has to be suspended, keep the voting papers, packets and other documents relating to the election sealed with his own seal and seals of such candidates or election agents as may desire to affix their seals and shall cause adequate precautions to be taken for their safe custody.(4)After the counting of voting papers contained in all the ballot boxes used at all the polling stations has been completed, the Returning Officer shall prepare a consolidated statement recording therein the total number of votes polled by each candidate.
