Section 64 in West Bengal Trade Unions Rules, 1998
64.
(1)Immediately after completion of the counting, the Presiding Officer shall record in the counting sheets in Form Z, the total number of votes polled by each union and announce the same. He shall give the result of the counting in writing with official seal to all contesting unions or their agents.(2)After such announcement has been made, the President or the General Secretary of any contesting union or, in his absence, his election agent or counting agent may apply, in writing, to the Presiding Officer for recount of votes, either wholly or partly, stating the ground/grounds of such recount.(3)Upon such application, the Presiding Officer shall decide the matter and may allow the application in whole or in part or may reject it, if it appears to him to be frivilous and unreasonable, and every decision of the Presiding Officer under this sub-rule shall be in writing ; containing the reasons thereof, and shall be final.(4)If the Presiding Officer decides to allow a recount of votes, either wholly or in part, he shall-(a)do the recounting in accordance with the provisions of rule 62 ;(b)amend the counting sheets in Form Z, to the extent necessary after such recount ; and(c)announce the amendment so made by him.(5)After the total number of votes polled in favour of each of the contesting Trade Unions has been announced under sub-rule (1) or sub-rule (4), the Presiding Officer shall complete and sign the counting sheet in Form Z2, and no application for recount shall be entertained thereafter.
