Section 88 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
88. Recount of votes.
(1)After the completion of the counting and recording in Form 25 the total number of votes polled by each candidate under sub-rule (2) of rule 86, the Returning Officer shall announce the same. After such announcement and before the declaration of the result of the election, a contesting candidate or in his absence his election agent, may apply in writing to the Returning Officer for a recount of all or any of the votes already counted stating the grounds on which he demands such recount.(2)On such application being made, the Returning Officer 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.(3)Every decision of the Returning Officer under sub-rule (2) shall be in writing and contain the reasons therefor.(4)If the Returning Officer decides under sub-rule (2) to allow an application either in whole or in part, he shall-(a)count the votes again in accordance with his decision;(b)amend the result sheet in Form 25 to the extent necessary after such recount; and(c)announce the amendments so made by him.(5)After the total number of votes polled by each candidate has been announced under sub-rule (1) or under sub-rule (4) of this rule, the Returning Officer shall complete and sign the result sheet in Form 25 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 or the election agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (1).
