Section 9 in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968
9.
(1)After declaration of the result of the election, the Returning Officer shall-(a)prepare and certify a return in Form D annexed to these rules setting forth-(i)the names of the candidates for whom valid votes have been given;(ii)the number of valid votes given for each candidate;(iii)the number of votes declared invalid and rejected; and(iv)the name of or names of the person or persons and declared duly elected;(b)report the result of the election to the State Government for publication in the Official Gazette of the name or names of the person or persons who are duly elected; and(c)forward all papers relating to the election to the Secretary to the Government of Rajasthan in the Medical & Public Health Department for custody.(2)Papers referred to in clause (c) of sub-rule (1) shall be retained for a period of two years, and shall, subject to the provisions of sub-rule (3), be available for inspection. Attested copies of such papers shall be available on payment in the case of return, of a fee of Re. 1/- and in any other case of the fees laid down in the Rajasthan Records Manual.(3)While in the custody of the Secretary to the Government of Rajasthan in the Medical & Public Health Department, packets of voting papers or identification envelopes referred to in clause (13) of rule 8, shall not be opened and their contents shall not be inspected or produced except under orders of the State Government under section 24 of the Pharmacy Act, 1948.
