84. [Declaration of result and return by returning officers. [Substituted by S.O. 4542, dated 20.12.1968 (w.e.f. 1.1.1969). ]
(1)Upon the completion of counting, the returning officer shall, subject to the provisions of sub-rule (3) of rule 81,-(a)declare the result under section 66 in Form 23 or Form 23-A as may be appropriate, and send signed copies thereof to the appropriate authority, the Election Commission and the chief electoral officer;(b)prepare and certify a return of the election in Form 23-B and after reporting the result of the election under section 67, send signed copies of the said Form to the Election Commission and the chief electoral officer; and(c)permit any candidate or his election agent or counting agent to take a copy of, or extract from, such return in Form 23-B.](2)[ The returning officer shall thereafter-(a)place the valid ballot papers in one packet and the rejected ballot papers in another;(b)seal with the seals of the returning officer and of such of the candidates, their election agents or counting agents as may desire to affix their seals, each of the packets referred to in clause (a) and the packet containing the declarations by electors and attestations of their signatures; and(c)record on each of the sealed packets the descriptions of its contents and the date of election:][Provided that where such counting relates to an election to fill a seat or seats in the Council of States, the returning officer shall, before sealing the packets under clause (b), allow the authorised agent of a political party to verify as to whom the electors being members of that political party have cast their votes.] [ Inserted by S.O.272(E), dated 27.2.2004 (w.e.f. 27.2.2004).][* * *] [ Sub-Rule (3) omitted by S.O. 4542, dated 20.12.1968 (w.e.f. 1.1.1969).]
