Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 61 in Haryana Municipal Corporation Election Rules, 1994

61. Counting to be continuous.

(1)The Presiding Officer shall, as far as practicable, proceed continuously with the counting of the votes and shall during any intervals when the counting has to be suspended, keep the ballot papers, packets and other documents relating to the election sealed with his own seal and the seals of such candidates or agents as may desire, to affix their seals and shall cause adequate precautions to be taken for their safe custody.
(2)After the counting of all ballot papers contained in all the ballot boxes used at a polling station has been completed, the Presiding Officer shall fill in and sign the result of counting, in Form 7, announce the particulars and unless there is recounting of votes shall transmit the same to the Returning Officer.