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 Madhya Pradesh - Section

Section 13 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

13. Scrutiny of voting papers.

(1)The Returning Officer shall scrutinise and count the votes at his office at 12 noon on the date fixed for the purpose by the President.
(2)Every candidate may be present in person, or may send a representative duly authorised by him in writing to watch the process of counting.
(3)The Returning Officer shall show the voting papers if requested but not the counterfoils, to the candidates or their representatives.
(4)If any objection is made to any voting paper on the ground that it does not comply with the instructions therein or to the rejection by the Returning Officer of a voting paper, it shall be decided at once by Returning Officer whose decision shall be final.