Section 14 in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
14. Declaration of result of election.
(1)When the counting of votes is completed the Returning Officer shall forthwith declare the candidates to whom the largest number of votes have been given, to have been elected, and shall forthwith inform -(a)the successful candidates by letter of their having been elected to [Council] [Substituted by G.N. of 21.3.1985.]; and(b)the State Government of the result of the election for publication in the Official Gazette,(2)After the result of the election has been declared by him, the Returning Officer shall seal the voting papers and all other documents relating to the election and shall retain the same with himself in safe custody for a period of six months, and thereafter cause them to be destroyed.Part - IV [Casual Vacancies] [Part IV, heading was substituted by G.N. of 21.3.1985.]
