Section 52 in Rajasthan Panchayati Raj (Election) Rules, 1994
52. Result of election.
(1)When the counting of votes has been completed, the Returning Officer shall -(a)make up separate packets of(i)the counted valid ballot papers, and(ii)the ballot papers rejected at the counting.(b)affix his seal to each such packet,(c)[ prepare and certify a return in Form VII setting forth therein:- [Substituted by Notification No. F. 4(25) Am/Rule/Ele/Legal/PR/2014-Rajasthan Gazette Extra Ordinary Pt. VI(C), dated 12.11.214, pp.(14) to 19(25).](i)the names and addresses of the candidates who have been declared under Sub-rule (2) of Rule 29 to have been elected unopposed,(ii)the names and addresses of the candidates for whom valid votes have been cast,(iii)the number of valid votes cast for each candidate,(iv)the number of valid votes given to NOTA (none of the above);(v)the number of votes rejected as invalid; and(vi)the result of the lot, if any, drawn under Rule 51.](d)declare the candidate who has secured the largest number of votes as a result of the poll or the lot drawn under Rule 51 to be elected, and(e)specify the wards which have failed to elect the Panchas.(2)As soon as may be possible the Returning Officer shall forward (i)One copy of the return prepared under Sub-rule (1) to the office of the Panchayat, if any.(ii)One such copy each to the officer-in-charge of Panchayats, and to the newly elected Sarpanch.(iii)One copy thereof alongwith all papers relating to the election, to the District Election Officer (Panchayats).(iv)One such copy to the Panchayat Samiti of the Block within which the Panchayat circle lies.(v)One such copy to Director, Rural Development and Panchayati Raj Rajasthan, Jaipur.
