Section 45(5) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(5)If the Election Officer decides under Sub-rule (3) to allow an application either in whole or in part, he shall -(a)count the ballot papers again in accordance with his decision;(b)amend the result sheet in Form XII to the extent necessary after such recount; and(c)announce the amendment so made by him.
