Section 33(c) in Chandigarh Panchayat Election Rules, 1994
(c)allow the candidates and their agents who may be present, reasonable opportunity to inspect all ballot-papers, which in the opinion of the Returning Officer, are liable to be rejected but shall not allow them to handle those there or any other ballot-papers. The Returning Officer shall on every ballot-paper which is rejected, endorse the word "rejected" and record briefly on such ballot-paper the grounds for its rejection. A brief record shall be kept of the serial number of all ballot-papers rejected.
