COUNTING OF VOTES

Procedure of counting votes by mixing of ballot papers.

Election Commission's letter No. 470/95/J.S.II/Vol.III, dated 23-4-96 addressed to the Chief Electoral Officer of all State and Union Territories.

Sub :- Procedure of counting of votes by mixing of ballot paper-revised instructions-regarding.

I am directed to invite your attention to the Commission's letter No. 470/95/J.S.II, dated 25-1-96, on the subject cited.

2. With the said letter, a consolidated revised set of instructions regarding procedure of counting of votes by mixing of ballot papers was sent to you. According to those instructions, the Final Result Sheet is to be prepared in Appendix-V.

3. A doubt has arisen whether the said Appendix-V is Form-20 or Form-20A. In this connection, it is clarified that the said Appendix-V enclosed with the aforesaid set of procedure of counting of votes by mixing of ballot papers is Form-20 and not form-20A. There appears to be an error in the heading of that form which is printed as Form-20A at page 117 of 1991 Edition of Manual of Election Law and at page 130 of 1995 Edition of the said Manual. Its heading should be corrected as "Form-20 (see rule 56B (7))".

4. This may be brought to the notice of all Returning Officers immediately.

(This disposes of Chief Electoral Officer, Madhya Pradesh letter No. 53/86/CHAR/3984, dated 15-4-96).



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