COUNTING OF VOTES

Clarification on number of counting agents.

Election Commission's message No. 470/96-J.S.-II/Vol-III/dated 7th may 1996 addressed to the Chief Electoral Officers of (1) Assam (2) Haryana (3) Kerala (4) Tamil Nadu (5) West Bengal (6) Pondicherry And (1) Andhra Pradesh (2) Bihar (3) Karnataka (4) Maharashtra (5) Meghalaya (6) Orissa
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Subject: Clarification of number of counting agents to be appointed by candidates at simultaneous election

UNDER THE COMMISSION'S INSTRUCTIONS ONLY 15 (FIFTEEN) COUNTING TABLES CAN BE PROVIDED IN A COUNTING HALL (.) AT SIMULTANEOUS ELECTIONS, FIRST STAGE OF COUNTING (INITIAL COUNTING) CAN DE DONE AT ALL THE 15 (FIFTEEN) TABLES (.) AT EACH SUCH TABLE (,) CANDIDATES BOTH FOR PARLIAMENTARY AND ASSEMBLY ELECTION CAN APPOINT ONE COUNTING AGENT EACH (.) THUS THERE CAN BE 15 AGENTS OF EACH CANDIDATE DURING THE FIRST STAGE (INITIAL COUNTING) (.)

2. DURING THE SECOND STAGE (I.E. DETAILED COUNTING) (,) COUNTING OF PARLIAMENTARY BALLOT PAPERS AND ASSEMBLY BALLOT PAPERS WILL BE DONE SEPARATELY ON HALF TO THE NUMBER OF THOSE (,) I.E. (,) 7 (SEVEN) OR 8 (EIGHT) TABLE (.) AT THAT STAGE, EACH CANDIDATE CAN HAVE HIS COUNTING AGENTS ONLY EQUAL TO THE NUMBER OF TABLES ON WHICH THE BALLOT PAPERS PERTAINING TO HIS ELECTION ARE BEING COUNTED (,) I.E. (,) SEVEN (,) OR THE CASE MAY BE, EIGHT (.) SURPLUS AGENTS (15 MINUS THOSE ACTUALLY REQUIRED) WILL THEN HAVE TO WITHDRAW FROM THE COUNTING HALL (.)

3. ABOVE INSTRUCTIONS MAY BE BROUGHT TO THE NOTICE OF ALL RETURNING OFFICERS IMMEDIATELY FOR REMOVAL OF ANY DOUBTS ON THE ABOVE SCORE (.)




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