Section 50 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
50. Appointment of counting agent.
- [(1) The candidate may appoint such number of counting agents as may be determined by the Returning Officer from time to time.] [Substituted by 4th Amendment Rules, 2000 published in O. G., Series I No. 32 dated 1-2-2000.](2)Every such appointment shall be made in Form No. 16.(3)No counting agent shall be admitted into the place fixed for counting unless he has delivered to the Returning Officer not later than one hour before the time fixed for counting under rule 49, his appointment in Form No. 16 made under sub-rule (2).
