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State of Odisha - Section

Section 48 in The Orissa Industrial Disputes Rules, 1959

48. Voting in election.

(a)If the number of candidates who have been validly nominated be equal to the number of seats the candidates shall be forthwith declared duly elected by the Returning Officer.
(b)If in the constituency the. number of candidates is more than the number of seats allotted to it, voting shall take place on the day fixed for election.
(c)The election shall be held by secret ballot under the supervision of the Returning Officer.
(d)In the event of two or more candidates getting an equal number of votes, the candidates having the longest period of service shall be declared duly elected.