(1)The returning officer shall exclude from the place fixed for counting of votes all persons except-(a)[such persons (to be known as counting supervisors] [ Substituted by S.O. 4542, dated 20.12.1968 (w.e.f. 1.1.1969).] and counting assistants) as he may appoint to assist him in the counting;(b)persons authorised by the Election Commission;(c)public servants on duty in connection with the election; and(d)candidates, their election agents and counting agents.
