Section 138 in Tamil Nadu Panchayats (Elections) Rules, 1995
138. Procedure in case of an equality of votes.
- In cases, where there is an equality of votes between any candidates at the election and that the addition of a vote would entitle any of those candidates to be declared elected, then, that question may be determined by lot and shall be proceeded as if the one, on whom the lot falls had received an additional vote.
