Section 79 in The Bihar Panchayat Election Rules, 2006
79. Recounting of votes.
- The candidate or in his/her absence his/her election agent or counting agent may make a written application to the Returning Officer or the Officer authorised by him/her for recounting of votes stating therein the grounds for the same.(2)The Returning Officer or the Officer authorised by him/her may, fully or partially, accept or reject the application stating the reasons for the same.(3)If the Returning Officer or the Officer authorised by him/her accepts fully or partially the application under sub-rule (2), he/she shall get the ballot papers recounted and amend the result of the counting in the form prescribed in sub-rule (2) of Rule 76 and declare the result.(4)After that, any application for further re-counting shall not be entertained.
