Section 12 in Rajasthan Para-medical Council Rules, 2014
12. Certificate of election.
(1)After declaration of the result of the election, the Returning Officer shall -(a)prepare and certify a return in Form D setting forth. -(i)the names of the person or persons declared duly elected;(ii)total number of identification envelops received;(iii)total number of identification envelops not opened due to non filling up the particulars on the back side of it;(iv)total number of identification envelops opened but ballot papers not found in it;(v)total number of valid votes; and(vi)total number of rejected votes.(b)submit the result of election in Form-D to the Government for publication in the Official Gazette;(c)as soon as may be possible, after a candidate has been declared elected, grant to such candidate a certificate of election in Form-E and obtain from the candidate an acknowledgment of its receipt duly signed by him. It is essential that this acknowledgment is signed by the candidate himself and his signature is attested by the Returning Officer personally. The acknowledgment shall be in the form shown below : -I................................................... acknowledge the receipt of the certificate of election in Form E in respect of my election result, as member of Rajasthan Para-medical Council, declared on............................Date.....................Signature of the Candidate(d)cause the candidates so elected to take oath in the Form-F and shall give the candidate a certificate to this effect; and(e)forward all papers relating to the election to the Principal Secretary to the Government in the Medical and Health Department for custody. The Principal Secretary, Medical and Health to the Government shall ensure safe custody of the papers for twelve calendar months.(2)While in the custody of the Principal Secretary to the Government in the Medical and Health Department packets of ballot papers or identification envelopes referred to in sub-rule (19) of rule 11, shall not be opened and their contents shall not be inspected or produced except under orders of the Government under section 7.
