Section 56 in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
56. Admission to the place fixed for counting.
(1)The Returning Officer shall exclude from place fixed for counting of votes all persons except,-(a)such persons as he may appoint to assist him in the counting ;(b)persons authorized by the District Co-operative Election Officer ;(c)public servants on duty in connection with the election ; and(d)candidates and their counting agents.(2)No person, who has been employed by the society or has been otherwise working for a candidate in 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 directions of the Returning Officer, may be removed from the place where the votes are being counted by the Returning Officer, or by any police on duty or by any person authorized in this behalf by the Returning Officer.
