Section 86 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
86. Counting of valid votes.
(1)The vote recorded in every ballot paper which is not rejected under rule 85 shall be counted:Provided that no cover containing the tendered ballot papers shall be opened and no vote recorded in such paper shall be counted.(2)After the counting of the votes recorded in all ballot papers contained in all ballot boxes has been completed, the Returning Officer shall have the result of such counting entered in Part II of Form 20 and it shall be signed by the Counting Supervisor and the Returning Officer. The Returning Officer shall, then, make the entries relating thereto in a result sheet in Form 25.(3)The valid ballot papers found in all the ballot boxes as well as the valid votes referred to in clause (c) of sub-rule (1) of rule 83 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 name of the Town Panchayat or Third Grade Municipality or Municipality or Corporation and Number of the ward;(b)The particulars of the polling station where the ballot papers have been used; and(c)The date of counting.
