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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(15) in The Bombay Dentists Rules, 1951

(15)When the counting of the votes has been completed, the Returning Officer shall forthwith declare the candidate or candidates as the case may be, to whom largest number of votes have been given, to be elected and shall forthwith inform the successful candidate by letter of his being elected on the Council. Every candidate who is elected shall, within such period as may be specified by the Returning Officer in the letter, signify to the Returning Officer his acceptance of a seat on the Council. If no such intimation is received by the Returning Officer within the said period, the candidate shall be deemed to have accepted a seat on the Council. If the candidate has intimated to the Returning Officer that he does not accept a seat on the Council, then one of the remaining candidates to whom the next largest number of votes have been given shall be declared to have been elected in the manner prescribed above in the place of the candidate first elected and the same procedure shall be followed if further vacancies are caused by the refusal of the candidate to accept a seat on the Council.