Section 9 in The Orissa Medical Registration Rules, 1965
9.
(1)When the counting of the votes of each electorate has been completed by the conduct of the operation one or more days as may be necessary, the Returning Officer shall forthwith declare the first candidate in the case of an election under Clause (b) of Sub-section (1) of Section 4 to whom the largest number of valid votes have been given to the elected from the particular electorate of the Medical College.In the case of an election under Clause (c) of Sub-section (1) of Section 4, if the poll has been taken for the election of two members under Clause (a) of Sub-rule (2) of Rule 7, the Returning Officer shall declare the two candidates to whom the largest number of valid votes have given, to be elected.And if the poll have been taken for the election of three members under Clause (b) of Sub-rule (2) of Rule 7, he shall first separate the names of the candidates who are not in the service of any Government and declare the first two amongst them to whom the largest number of valid votes have been given, to be elected, and then declare the first candidate amongst the remaining duly nominated candidates (including service holders and the other duly nominated candidates who are not so) to whom the largest number of votes have been given, to be elected.(2)When an equality of votes is found to exist between two or more candidates, and the addition of one vote will entitle any of them to be declared elected, the determination of the person or persons to whom such one additional vote shall be deemed to have given shall be made by the lot be drawn in the presence of the Returning Officer and in such manner as he may determine. This rule will be equally applicable to all the elections whether general, casual or by-election.(3)The Returning Officer shall immediately report the results of the elections to the President, and the President shall forward the report to the State Government.(4)When forwarding the report of the Returning Officer under Sub-rule (3) to the State Government, the President shall report, for action under Section 8, what seats, if any could not be filled by election by any of the electoral bodies with the reasons why the seats could not be so filled, and also report whether the same person has been elected in more than one seat as a result of the election under Clauses (b) and (c) of Sub-section (1) of Section 4, and under any other clause of that sub-section.Disposal of election papers
