Section 85 in The Bihar Municipal Election Rules, 2007
85. Procedure to be adopted when the poll is taken by EVM.
- In case of use of Electronic Voting Machines for polling, procedure to be followed for recording and counting of the votes, sealing of machines and declaration of results etc. shall be prescribed by the State Election Commission:Provided that, as far as practicable, whenever Electronic Voting Machines will be used, a hard copy of all data pertaining to different constituencies will be prepared in the same format, as it is displayed in the control unit, and after putting in signature of all candidates present at the time of counting or their election agents and the Returning Officer on the format, it shall be kept in a gauze envelope sealed by the secret seal specially provided by the State Election Commission to each Returning Officer and kept in safe custody of the District Election Officer. The action regarding custody and destruction of such sealed envelope shall be taken under Rule - 89.The secret seal supplied by the Commission shall invariably be returned to the Commission within thirty six hours of declaration of results.
