Section 11(6) in Rajasthan Municipalities (Recall of Chairperson) Rules, 2012
(6)After the total number of votes polled in-favour of proposal of recall and against proposal of recall under sub-rule (1) or under sub-rule (5) in case of re-counting has been ordered under sub-rule (3), the Returning Officer shall complete and sign the result sheet and no application for recounting shall be entertained thereafter:Provided that no step under this sub-rule shall be taken on the completion of the counting until the Chairperson or in his absence his counting agent or any elected member of the municipality present at the completion thereof have been given a reasonable opportunity to exercise their right conferred by sub-rule (2).
