Section 58A in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
58A. [ Counting of votes where Electronic Voting Machine have been used. [Inserted vide Notification No. 2025-Legislative-I-16/2001 -H.U.D. O.G.E. No. 113 dated 21.1.2002.]
(1)The Election Officer may have the control units of the voting machines used, at more than one polling station taken up for scrutiny and inspection and votes recorded in such units counted simultaneously.(2)Before the votes recorded in any control unit of a voting machine are counted under Sub-rule (1), the candidate or his election agent or his counting agent present at the counting table shall be allowed to inspect the paper seal and such other vital seals as might have been affixed on the unit and satisfy themselves that the seals are intact.(3)The Election Officer shall satisfy himself that none of the voting machine has been tampered with.
