COUNTING OF VOTES

Counting tables during counting of votes at simultaneous election.

Election Commissions Message No 470/96 J.S.-II Dated 10th April, 1996 addressed to the Chief Electoral Officer of all States and Union Territories

REFERENCE : COUNTING OF VOTES AT SIMULTANEOUS ELECTIONS.

DOUBTS HAVE ARISEN AS TO WHETHER ONLY 15 (FIFTEEN) COUNTING TABLES (APART FROM RETURNING OFFICER'S TABLE) ARE TO BE PROVIDED IN A COUNTING HALL AT A SIMULTANEOUS ELECTIONS OR 30 (THIRTY) COUNTING TABLES, I.E., 15 COUNTING TABLES FOR PARLIAMENTARY ELECTION AND 15 TABLES FOR ASSEMBLY ELECTION SEPARATELY (,) CAN BE PROVIDED IN A COUNTING HALL. IT IS CLARIFIED THAT NOT MORE THAN 15 (FIFTEEN) REPEAT 15 COUNTING TABLES (EXCLUDING RETURNING TABLE'S) ARE TO BE PROVIDED IN ANY COUNTING HALL EVEN AT A SIMULTANEOUS ELECTIONS (,) TO AVOID OVER-CROWDING AND ENSURE SMOOTH AND PEACEFUL COUNTING (.) (PARA) (.) IF (,) HOWEVER (,) MORE COUNTING TABLE ARE PROPOSED TO BE PROVIDED TO ACCELERATE COUNTING (,) COUNTING MAY BE DONE IN MORE THAN ONE HALL (.) EACH SUCH HALL SHOULD BE UNDER THE CHARGE OF AN ASSISTANT RETURNING OFFICER (.) ENDS(.)




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