Report No. 255

Recommendation

13.7. Thus, in Rule 66A of the Election Rules, 1961, in Rule 56C, the Law Commission recommends that:

After sub-section (2), a new sub-section (2A) may be inserted with the following words:

• "(2A) In the appropriate case, where the Election Commission apprehends intimidation and victimisation of electors in any constituency, and it is of the opinion that the votes recorded in the voting machines should be mixed before counting, it may by notification in the Official Gazette, specify such constituency where the returning officer shall use a totaliser for the counting of votes recorded in a group of electronic voting machines."