Section 14 in Rajasthan State Dental Council Rules, 2008
14. Poll.
(1)If the number of candidates who stand duly nominated is equal to the number of members to be elected, the Returning officer shall after the expiry of the time for withdrawal of candidature declare such candidate, if any, or all such candidate to be duly elected.(2)If the number of such candidates is lower than the number of members to be elected, the Returning officer shall after the expiry of the time for withdrawal of candidature declare such candidate, if any, or all such candidates to be duly elected.(3)If the number of such candidate exceeds the number of members to be elected, the Returning officer shall forthwith notify their names and addresses on the Notice Board in the office of the Council and shall further cause their names to be entered in alphabetical order in the voting papers in Form C.(4)If a poll is found necessary, the Returning officer shall, two weeks before the date appointed therefore, send by registered post to each elector a letter of intimation in Form D. together with a numbered declaration paper in Form-B, a voting paper in Form C containing the names of the candidates in alphabetical order and bearing the Returning officer's initials of facsimile signature, a voting paper cover addressed to him (The Returning officer) and an outer cover also addressed to him.(5)An elector who has not received the voting and other connected papers, sent to him by post, or who has lost them or in whose case the papers before their return to the Returning officer have inadvertently been spoiled, may transmit a declaration to that effect, signed by himself and require Returning officer to send him fresh papers and if the papers have been spoiled, the spoiled papers shall be returned to the Returning officer, who shall cancel them on receipt. In every case when fresh papers are issued, a mark shall be placed against the number relating to the elector's name in the electoral roll to denote that fresh papers have been issued.(6)No election shall be invalidated by reason of an elector not receiving his voting pa¬per provided that a voting paper has been issued to him in accordance with these rules. r-i
