Section 49 in Industrial Disputes (Punjab) Rules, 1958
49. Voting in election.
(1)If the number of candidates who have been validly nominated is equal to the number of seats, the candidates shall be forthwith declared duly elected.(2)If in any constituency the number of candidates is more than the number of seats allotted to it, voting shall take place on the day fixed for election.(3)[ The election shall be held in such manner as may be convenient for each electoral constituency and unless there is an agreement to the contrary between the management and the registered trade union of workmen, it shall be held by secret ballot.] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.](4)The voting shall be conducted by the [the officer, specified by the employer under sub-rule (2) of rule 46] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] and if any of the candidates belongs to a union, by such of them as the union may nominate shall be associated with the election.(5)Every workman entitled to vote at an electoral constituency shall have as many votes as there are seats to be filled in the constituency :Provided that each voter shall be entitled to cast only one vote in favour of any one candidate.
