Section 92AA in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
92AA. Counting of votes.
(1)After the Returning Officer is satisfied that a voting machine has, in fact, not been tampered with, he shall have the votes recorded therein counted by pressing the appropriate button marked "Result" provided in the control unit whereby the total votes polled and votes polled by each candidate shall be displayed in respect of each such candidate on the display panel provided for the purpose in the unit.(2)As the votes polled by each candidate are displayed on the control unit, the Returning Officer shall have,-(a)the number of such votes recorded separately in respect of each candidate in Part-II of Form 23;(b)Part-II of Form 23 completed in other respects and signed by the Counting Supervisor and also by the candidates or their election agents or their counting agents present;(c)corresponding entries made in the result sheet in Form 25;(d)the number of valid votes referred to in clause (c) of sub-rule (1) of rule 83 in respect of each candidate entered in the result sheet in Form 25;(e)the cover containing the tendered ballot papers not opened and co anted but number of entered in the result sheet in Form 25; and(f)the result in Form 25 completed and the particulars so entered in the result sheet announced.
