Section 26 in The Orissa Veterinary Council Rules, 1997
26. Procedure for election of the President and Vice-President of the State Council.
(1)The election of the President and Vice-President of the State Council by the members of the Council from amongst themselves shall be held at the first meeting of the Council after its constitution or reconstitution, as the case may be.(2)The Register shall invite the members present at that meeting to make their nomination for the office of the President and Vice-President. Each nomination shall be supported by another member present at that meeting as the seconder :Provided that no member shall nominate or second more than one member for the Presidentship and Vice-Presidentship.(3)If only one person is nominated as president and one person is nominated as Vice-President respectively, they shall be declared duly elected as the President and Vice-President of the State Council.(4)If, however, more than one member are duly nominated and seconded for the Presidentship and Vice-presidentship the Register shall proceed to conduct election in the following manner, namely :(a)A ballot paper duly numbered shall be given to every member present who shall write on it the name of the person they like to vote for the Officer of the President and Vice-President. The folded ballot paper shall be handed over to the Registrar.(b)On receipt of the ballot papers, the Register shall count the number of votes secured by each contestant and shall declare that member who secures the largest number of votes to be duly elected as the President and Vice-President of the State Council.(c)If there is 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 the draw of lots shall be declared as duly elected as the President or Vice-President as the case may be, of the State Council.
