Section 8 in The Orissa Veterinary Practitioners Rules, 1976
8. Declaration of names of candidates elected.
(1)When the counting of votes has been completed, the Returning Officer shall subject to the provisions of Sub-rule (2), forthwith declare the first four candidates, for whom the largest number of valid votes has been cast, as elected.(2)When an equality of votes is found to exist between candidates and an addition of a vote will entitle one of them to be declared elected, the determination of person or persons to whom such additional votes shall be deemed to have been given, shall be made by lot to be drawn in the presence of the Returning Officer in such manner as he may determine.(3)The Retuning Officer shall immediately inform the result of the election to the President shall forward the report to the State Government for publication of the names of the candidates duly elected in the "official Gazette" under Section 9.
