Section 38 in The Bar Council of Bihar Election Rules, 1968
38. Admission to the place fixed for counting.
- (i) The Returning Officer shall exclude from the place for the counting of votes all persons except-(a)such person as he may appoint to assist him in the counting;(b)candidates and/or their authorised representatives;(c)persons authorised by the Returning Officer.(ii)No person who has been employed by or on behalf of had been otherwise working for candidate in or about the election shall be appointed to assist the Returning Officer in the counting of votes.(iii)Any person who during the counting of votes misconducts himself or fails to obey the directions of the Returning Officer may be removed from the place where the votes are being counted.
