Section 66 in Haryana Panchayati Raj Election Rules, 1994
66. Counting of votes.
(1)Every ballot of paper which is not rejected under Rule 65, shall be counted :Provided that no cover containing tender ballot papers shall be opened and no such paper shall be counted.(2)After the counting of all ballot papers contained in all the ballot boxes has been completed, the Returning Officer (Panchayat) or the officer authorised by him, shall make the entries in a result sheet in form 14, 15, 16 and 17 for a Panch, Sarpanch, members of Panchayat Samiti and Zila Parishad respectively and announce the particulars.(3)The valid ballot papers shall thereafter be bundled together and kept along with the bundle of rejected ballot papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely :-(a)the number of the ward and name of village in case of election of Panch of Gram Panchayat, the name of village in case of election of Sarpanch or the number of ward of Panchayat Samiti or Zila Parishad, as the case may be, in case of elections of members of Panchayat Samiti or Zila Parishad ;(b)the particulars of the polling where the ballot papers have been used ; and(c)the date of counting.
