Section 44 in The Sikh Gurdwaras Committee Election Rules, 1959
44. Counting of valid votes.
(1)Every ballot-paper which is not rejected under rule 51, shall be deemed to be valid and the votes recorded thereon shall be counted.(2)The presiding officer shall prepare a result sheet in form VII in respect of all ballot-papers taken out of the ballot-boxes.(3)After the counting of votes recorded on the ballot-papers contained in the ballot-boxes used at the polling station has been completed and the entry in respect thereof made in form VII, the presiding officer shall announce the particulars in such entry.(4)After such announcement has been made, a candidate or, in his absence, his election or counting agent may apply in writing to the presiding officer for a recount of all or any of the ballot-papers already counted stating the grounds on which he demands such recount.(5)On such an application being made, the presiding officer shall decide the matter and may allow the application in whole or in part or may reject it in toto if it appears to him to be frivolous or unreasonable.(6)Every decision of the presiding officer under sub-rule (5) shall be in writing and contain the reasons thereof.(7)If the presiding officer decides under sub-rule (5) to allow an application either in whole or in part, he shall -(a)count the ballot-papers again in accordance with his decision;(b)amend the result sheet to the extent necessary after such recount; and(c)announce the amendments so made by him.(8)After the particulars of entry have been announced under sub-rule (3) or, in case of recount, under sub-rule (7), the presiding officer shall sign the result sheet and no application for a recount shall be entertained thereafter.(9)After the result sheet has been signed by presiding officer, the ballot-papers shall be kept in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely :-(a)the name of the constituency;(b)the particulars of the polling station where the ballot-box(es) was/were used;(c)the names of the candidates; and(d)the date of the poll.(10)Each packet of rejected ballot-papers referred to in sub-rule (5) of rule 43 shall be sealed and the particulars specified in sub-rule (9) shall be recorded thereon.
