Section 84 in The M.P. Panchayat Nirvachan Niyam, 1995
84. Powers of District Election Officer to correct clerical or arithmetical mistakes or errors.
(1)The District Election Officer may at any time but not later than 15 days from the date of declaration of result under Rule 81, either suo motu or on a report of the Returning Officer, correct, by an order any clerical or arithmetical mistake or error in the result sheet in Form 16, 17, 18 or 19 or in the return of election in Form 20, 21, 22 or 23 as the case may be :Provided that no correction or amendment shall be made except after giving a notice to all contesting candidates from the ward or constituency in question, about the date, time and place for taking up the matter for such correction.(2)An order passed by the District Election Officer under sub-rule (1) shall be in writing and contain reasons therefor and a corrected copy of the return of election in Form 20, 21, 22 or 23 as the case may be, duly signed and certified by the District Election Officer shall be sent to the Returning Officer for grant of certificate of election to the candidate declared elected as a result of such correction.(3)Nothing in sub-rule (1) shall confer any power or authority upon the District Election Officer to open any envelope containing counted ballot papers or to direct re-counting of votes.(4)The certificate of election in Form 25 under Rule 83, if already granted by the Returning Officer to a candidate before an order is passed by the District Election Officer under sub-rule (1) shall be deemed to have been recalled and cancelled.
