Section 24 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
24. Procedure in case of equality of votes.
- If during the enquiry it appears to the specified officer that there is an equality of votes between and candidate at the election and that an addition of a vote would entitled any of these candidates to be declared elected then, specified officer shall decide between them by lot and proceed as if the one in whose favour the lot falls, had received an additional vote.
