Section 16 in The Indian Medical Council, Rules, 1957
16. Poll
(1)If only one candidate is duly nominated, the Returning Officer shall forthwith declare such candidate to be elected.(2)If the number of duly nominated candidates exceeds one, the Returning Officer shall publish their names and addresses in the Official Gazette and shall further cause their names to be entered in the voting papers in Form No.II.(3)If a poll is found necessary, the Returning Officer [shall, two weeks before the date appointed therefore, send by post to each elector] [Substitued by S.R.O. 2282, dated 5th July, 1957] a letter of intimation in Form No. IV together with a numbered declaration paper in Form No.III, a voting paper in Form II, containing the names of the candidates in alphabetical order and bearing the Returning Officer's initials or facsimile signature, a voting paper cover addressed to him (the Returning Officer) and an outer cover also addressed to him. A certificate of posting shall be obtained in respect of each such letter of intimation sent to an elector;Provided that the voting paper and other connected papers may also be sent to any elector on his applying to the Returning Officer for the same before the date appointed for the poll, if the Returning Officer is satisfied that the papers have not been sent to him.(4)An elector who has not received the voting and other connected papers sent to him by post or who has lost them or in whose case the papers before their return to the Returning Officer have been inadvertently spoilt, may transmit a declaration to the effect signed by himself and request the Returning Officer not later than seven days before the date appointed for the poll] [Inserted by S.R.O. 2282, dated 5th July, 1957] to send him fresh papers and if the papers have been spoilt, the spoilt papers shall be cancel them on receipt. In every case in which fresh papers are issued, a mark shall be placed against the number relating to the elector's name in a copy of the State Medical Register to denote that fresh papers have been issued.(5)No election shall be invalid by reason of the non-receipt by an elector of his voting paper.
