Section 57(4) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
(4)If the Returning Officer decides under sub-rule (2) to allow an application, whether in whole or in part, he shall,-(a)count the Ballot papers again in accordance with his decision.(b)amend the statement showing the number of votes recorded to in sub-rule (4) of rule 54 to the extent necessary after such recount; and(c)announce the amendments so made by him and the result of the election.
