Section 27 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
27. Admission ,to the place fixed for counting.
(1)The counting of votes, shall take place on the day, at the place and hour appointed in that behalf. The votes shall be counted by or under the supervision and direction of the Returning Officer. Each contesting candidate and his counting agent shall have a right to be present at the time of counting. The counting agent shall be appointed in writing by the candidate in Form-17. No person shall be allowed to be present, except the following: -(i)The Counting Supervisors and Counting Assistant;(ii)Public servants on duty in connection with the election; and(iii)Such person as may be authorised by the State Election Commission.(2)No person who has been employed by or on behalf of any candidate for any purpose whatsoever connected with the election shall be appointed to assist in counting the votes.
