Section 69 in Haryana Panchayati Raj Election Rules, 1994
69. Recount of votes.
(1)After the completion of the counting the Returning Officer (Panchayat) or such other officers authorised by him shall record in the result sheet in Forms mentioned in sub-rule (2) of Rule 66 the total number of votes polled for each candidate and announce the same.(2)After such announcement has been made a candidate or, in his absence [counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agent may apply in writing to the Returning Officer (Panchayat) or the other officer authorised by him, for recount of all or any of the ballot papers already counted stating the grounds on which he demands such recount.(3)On such an application being made the Returning Officer (Panchayat) or the officer authorised by him shall decide the matter and may allow the application in whole or in part or may reject it in toto if it appears to him to be frivolous or unreasonable.(4)Every decision of the Returning Officer (Panchayat) or such other officer authorised by him, under sub-rule (3) shall be in writing and contain the reason therefor.(5)If the Returning Officer (Panchayat) or the officer authorised by him, 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 to the extent necessary after such recount ; and(c)announce the amendment so made by him.(6)After the total number of votes polled for each candidate has been announced under sub-rule (1) or sub-rule (5) the Returning Officer (Panchayat) or the officer authorised by him, shall complete and sign the result sheet and no application for a recount shall be entertained thereafter :Provided that no step under this sub-rule shall be taken on the completion of the counting until the candidates and [counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (2).
