Section 58(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)The counting of votes shall commence on the day and at the place and hour fixed under Rule 24, votes shall counted by or under the supervision of the Election Officer and each candidate, the Election Agent of each candidate and one representative of each candidate, authorised in writing by the candidate shall have a right to be present at the time of counting. No other person shall be allowed to be present except such persons as the Election Officer may appoint to assist him in counting votes and no person shall be appointed to assist in counting the votes who has been employed by or on behalf of any candidate for any purpose whatsoever connected with election.
