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State of Tamilnadu - Section

Section 29 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999

29. Counting of votes.

- The votes polled by each candidate shall be counted from each polled valid ballot paper using a counting sheet in Form-18. When a first valid polled ballot paper is taken up for counting votes, the name of the candidate against whom vote has been marked, shall be read out by one of the Counting Assistants and the second Counting Assistant shall forthwith enter "1" below the name of that candidate in the column intended for him. Likewise, reading and entering of votes marked that ballot paper shall be completed fully before the next ballot paper is taken up. When the second valid polled ballot paper is taken up and the name of the same candidate is read out for the second time, the second Counting Assistant shall enter "2" below the number "1". If less number of votes than the required number of votes are marked, then, a 'dash' (-) shall be entered below the name of the candidate who has not secured any vote. In such manner, each valid polled ballot paper shall be counted and entries shall be made accordingly. The Returning Officer shall, then, make the entries relating thereto in a result sheet in Form-17.