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(i) Filing up Part II of Form 17C and furnishing copies to counting agents.
There are already Commission’s instructions, that Part-II of Form-17C should be separately typed out giving the names of candidates in column-2, and the result on individual tables for each round are to be entered against the names of candidates in this list. This is to be prepared in duplicate using carbon paper. The carbon copy will be used for taking multiple photocopies for supplying copy each to the counting agents at the respective table. Returning Officers should take care that the names of candidates entered in this list is exactly as per the order in the ballot paper used on the BU. For duplicate copy, carbon copy may be used so that there is no discrepancy between the two copies. Original copy will go to RO’s table for round-wise tabulation.
(ii) Randomization of counting staff.
In the case of counting for Parliamentary Constituency, where the counting locations for any assembly segment is far away from the headquarters of the Returning Officer, the second randomization of counting staff may be permitted to be done up to 48 hours before commencement of counting. Wherever it is proposed to be done so, i.e. earlier than 24 hours prior to commencement of counting, approval has to be obtained by the respective Returning Officer from the Chief Electoral Officer.
(iii) Counting of VVPAT slips when more than one VVPAT is used in a Polling Station.
In such cases if VVPAT slips are to be counted, counting should be done separately for each VVPAT used in a polling station.
(iv) No. of counting tables for counting Postal Ballots
As per the Commission’s instructions, there shall be a maximum of 4 tables, and in each round, a maximum of 500 postal ballot papers should be distributed to each table. In the constituencies where the number of postal ballot papers is high, RO is permitted to have more counting tables for postal ballot papers subject to the condition that there has to be an ARO for each such table. Accordingly, proposals for appointment of additional AROs for this purpose should be submitted for approval of the Commission well in advance.