Section 8 in The Goa Panchayat Raj (Election of Members of Standing Committees) Rules, 1999
8. Voting and result of election.
(1)The Presiding Authority shall cause arrangements to be made so as to ensure the secrecy of the ballot.(2)Every member wishing to vote shall be supplied with a ballot paper duly authenticated by the seal and signature of the Presiding Authority, on which names of duly nominated candidates shall be printed/typed/cyclostyled or legibly written in English and Devnagri script in the alphabetical order of their names in the form as specified in Form V hereto.(3)Every member shall place a cross mark (X) in column (2) of the ballot papers against the name of the candidate for whom he wishes to vote, with a ball pen or a pencil of any colour:Provided that if a member is illiterate or unable to vote in the above manner on account of illiteracy, the Presiding Authority shall at the request of such member, make the mark on the ballot paper according to the directions of such member.(4)The member shall then fold up the ballot paper so as to conceal his vote and deposit the same in a ballot box placed in the view of the Presiding Authority or hand over the same to the Presiding Authority.(5)Every member wishing to record his vote shall do so in person and not by proxy.(6)The Presiding Authority shall, after the voting is over,-(a)Count the votes in the presence of such members as may be present and declared the candidate securing the largest number of valid votes to have been elected;(b)In the event there is an equality of votes between the candidates, draw lots in the presence of the members and the candidate whose name is first drawn shall be declared to have been duly elected.
