Section 22 in Punjab State Veterinary Council Rules, 1997
22. Procedure for election of the President of the Punjab Council. [(Sections 36 and 65(2)(a)].
- The election of the President of the Punjab Council by the members of the said Council from amongst themselves shall be held at the first meeting of the said Council after its constitution or re-constitution, as the case may be.(2)The Registrar shall invite the members of the Punjab Council present at that meeting to make their nominations for the office of President of the Punjab Council. Each nomination shall be supported by another member of the Punjab Council present at that meeting as the seconder :Provided that no member of the Punjab Council shall nominate or second more than one member of the Punjab Council for the Presidentship.(3)If there be only one person so nominated, he shall be declared duly elected as the President of the Punjab Council.(4)If, however, there be more than one member of the Punjab Council duly nominated and seconded for the Presidentship, the Registrar shall proceed to take ballots in the following manner namely :-(a)A slip paper shall be given to every member of the Punjab Council present, who shall write on it the name of one of the contestants in whose favour the member of the Punjab Council wishes to cast his vote. He shall then fold the slip and hand it voter to the Registrar.(b)On receipt of all the slips, the Registrar shall count the number of voters secured by each contestant and shall declare that member of the Punjab Council who secures largest number of votes to be duly elected as the President of the Punjab Council.(c)If there is an equality in the votes secured by two or more contestants thus making it difficult to decide as to who gets the maximum votes, the Registrar may then decide the issue by taking lots in such manner as he deems fit, and the person so identified by draw of lots shall be declared as duly elected as the President of the Punjab Council.
