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State of Punjab - Section

Section 42 in Panjab University Act, 1947

42. Subject to any reservations, if notified, under Regulation 17 for the States of Punjab and the Union Territory of Chandigarh, any candidate, in whose bundle the number of votes, on the first preference being counted is equal to or greater than the quota, shall be deemed to have been elected. Provided that for the election by Registered Graduates :

(i)of the candidates whose address in the Final Register of Electors are at places in the respective State/Union Territory for which the vacancies have been reserved as indicated below, such of them as secure the highest number of first preference votes shall be declared to have been elected against these vacancies. viz. -
(a) Punjab ... 2
(b) Union Territory of Chandigarh ... 1
(ii)of the remaining candidates such of them as secure votes, on the first preference being counted, equal to or greater than the quota shall be deemed to have been elected.