Section 19 in The Orissa Veterinary Council Rules, 1997
19. Scrutiny an Counting of Votes.
(1)On the date appointed for counting of votes, the ballot paper covers other than those rejected under Rule 18 shall be opened and the ballot papers taken out and mixed together.(2)The ballot papers shall then be scrutinised the valid votes counted.(3)Any candidate may be present in person or may send a representative duly authorised by him, in writing to watch the process of counting.(4)A ballot paper shall be invalid if :(a)It does not bear the Returning Officer's initials of facsimile signature; or(b)a voter signs his name on the voting paper, or writes any word on it, or makes a mark on it by which it becomes recognisable as his ballot paper; or(c)no vote is recorded thereon; or(d)it is void for uncertainty of the vote casted; or(e)the number of votes recorded thereon exceeds the number of vacancies;(f)the recording of the vote has been done at a place other than that provided for the purpose.(5)The Returning Officer shall show the ballot papers to the candidates or their authorised representatives at the time of scrutiny and counting of votes, if so required.(6)If any candidate or his representative make an objection to the acceptance of a ballot paper on the ground that it does not comply with the specified requirements, or to the rejection of a ballot paper by the Returning Officer, it shall be decided at once by the Returning Officer whose decision thereon shall be final.(7)The Returning Officer shall nominate such number of scrutinisers as he deems fit in accordance with such direction as may be issued in this behalf by the State Government.
