Section 21 in The Rajasthan Agricultural Produce Markets Rules, 1963
21. Arrangements for the holding of Election etc.
- The Collector or the person authorised by him in this behalf shall make such arrangements as may be necessary for the holding and supervision of the election, for the scrutiny of the ballot papers and for declaration of the results of the election.[22. Voting. - Every voter shall have right to cast one vote in favour of a candidate in the constituency concerned.] [Substituted by Notification No. F. 10(40)/Agriculture V/69/Group II, dated 20.10.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 21.10.1975, dated 20.10.1975.][x x x] [Proviso deleted by Notification No. F. 7(18)-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.][23. Procedure at Election when equality of votes exists. - If when a Poll has been taken at any election an equality of votes is found to exist between any candidate, the candidate shall be selected by the lot drawn by the Collector or the person authorised by him in such manner as the Collector or such person may determine.] [Inserted by Notification No. F. 10(40)/Agriculture V/69/Group II, dated 20.10.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 21.10.1975, dated 20.10.1975.]
