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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1) in The Bar Council of Bihar Election Rules, 1968

(1)The Presiding Officer shall as soon as practicable after the close of polling in the presence of the candidate or their representative whoever be present-
(a)re-paste the opening of the box in which votes have been cast under his signature and seal.
(b)take out the cloth which is kept in the other box and wrap the said box with the cloth.
(c)stitch the cloth by needle & thread kept in other box.
(d)sign at conspicuous places and shall put his seal wherever he deems necessary and the candidate or his representative if present may also put his signature and seal.
(e)make separate packets of-
(i)the unused Ballot Papers,
(ii)the mutilated torn Ballot Papers,
(iii)returned Ballot Papers, and
(iv)Electoral Rolls and Register and papers used at the Polling Station.
(f)Place all the packets, sealed Box containing votes cast and other materials in the Big Steel Box.
(g)Prepare a short report in Form 'D' showing the number of Ballot Papers issued to him and the number of Ballot Papers returned unused and placed in the Big Steel Box; and
(h)Close Big Steel Box by putting lock and shall be sealed by different seal at the Junctions.