Section 36 in Orissa Zilla Parishad Election Rules, 1994
36. Procedure for counting of votes.
- [(1) Unless the Commissioner otherwise directs, after close of the polling at the polling station, the Presiding Officer shall proceed to take up the counting of the votes polled in presence of the candidates or their Polling Agents, if any, present in the polling station.] [Substituted vide O.G.E. No. 1265 of 1995.](2)Each ballot paper shall be scrutinised by the Presiding Officer in the Court of counting and a ballot paper shall be liable rejection on one or more of the following grounds, namely :(i)if it bears any mark of writing by which the voter can be identified;(ii)if no mark indicating the vote is made thereon;(iii)if the mark of vote is made in favour of more than one candidate;(iv)if the mark indicating the vote is placed in such a manner so as to make the intent of the voter doubtful;(v)if the ballot paper is spurious;(vi)if the ballot papers is so damaged or mutilated that it genuineness cannot be established.(vii)if the ballot paper does not bear the signature of the Presiding Officer.(3)The Presiding Officer shall record the reason(s) of rejecting the ballot paper on the ballot paper itself and may of this purposes use a seal.
