38. Declaration of result and return by Returning Officer.
(1)Upon the completion of counting, the Returning Officer shall, subject to the foregoing provisions, declare the result under sub-clauses (i), (ii), (iii) and (iv) of clause (b) of sub-section (1) of section 14 in Form HPWB-XI as may be appropriate and send signed copies thereof, to the Election Authority.(2)The Returning Officer shall thereafter-(a)place the valid ballot papers in one packet and the rejected ballot papers in another;(b)seal with the seal of the Returning Officer and of such of the candidates, their election agents or counting agents as may desire to affix their seals on each of the packets referred to in clause (a);(c)record on each of the sealed packets the description of its contents and the date of election.
