Section 64 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
64. Admission to the place fixed for counting.
(1)The Returning Officer shall exclude from the place for counting of votes all person except:-(a)such person to be known as counting supervisors and counting assistants as he may appoint to assist him in the counting;(b)persons authorised by the Chief Election Authority;(c)public servants on duty in connection with the election; and(d)candidates, their election agents and counting agents.(2)No person, who has been employed by or on behalf of or has been otherwise working for, a candidate in or about the election, shall be appointed under clause (a) of sub-rule (1).(3)The Returning Officer shall decide which counting agent or agents shall watch the counting at any particular counting table or group of counting tables.(4)Any person who during the counting of votes misconducts himself or fails to obey the lawful direction of the Returning Officer may be removed from the place where the votes are being counted by any police officer on duty or by any person authorised in this behalf by the Returning Officer.
