Section 60(1) in Haryana Municipal Corporation Election Rules, 1994
(1)On the date and time specified under rule 21 and subject to such general or special directions, if any, as may be given by the State Election Commissioner in this behalf, the Presiding Officer in the presence of the Polling Officers and of such candidates or their agents, if any, as may be present, shall have the ballot papers taken out of the ballot boxes used at the polling station, get them mixed together and then arrange in convenient bundles and scrutinised.
