Section 30 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
30. Countings of Votes.
(1)The counting of votes shall commence immediately after the polling is completed. Votes shall be counted by or under the supervision of the Election Officer. Votes polled shall be counted separately for the President and members of management committee. Each candidate and his authorized agent shall have a right to be present at the time of counting.(2)(i)A ballot paper shall be rejected :(a)if it bears any mark by which the member who voted can be identified; or(b)if it does not bear the distinguishing mark; or(c)if the mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate the vote has been cast,(ii)The authority competent to reject a ballot, paper shall be the Election Officer.(3)Soon after the counting of votes is over, the Election Officer shall prepare and certify a Statement setting Forth:(a)the total number of ballot papers issued;(b)the number of valid votes given to each candidate; and(c)the number of ballot papers declared to be invalid or rejected.
