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State of Uttar Pradesh - Section

Section 14 in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

14. Counting of votes and declaration of result.

(1)On the date and at all the time appointed under Rule 7(1) the Returning Officer shall scrutinize the ballot papers received on or before the date fixed, reject the invalid ones, count the valid ones, declare the result then and there and report it to the Secretary to Government in the Public Health Department. Only the candidates, their proposers and/or seconders may be present at the time of the counting of votes.
(2)In case of equality of votes, the Returning Officer shall decide the question by drawing lots.