Section 12 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
12.
(1)The Returning Officer shall attend for the purpose of the scrutiny of the votes at the date, time and place appointed by the President in this behalf.(2)Every candidate may be present in person or may send a representative duly authorised by him in writing to watch the process of counting.(3)The Returning Officer shall show the voting papers if requested but not the counterfoil to the candidate or their representatives.(4)If any objection is made to any voting paper on the ground that it does not comply with the instruction therein or to the rejection by the Returning Officer of a voting paper, it shall be decided at once by the Returning Officer whose decision shall be final.
