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State of Tamilnadu - Section

Section 4 in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council

4. Mode of election.

(1)If there is only one duly nominated candidate, he shall be considered to have been elected.
(2)If the number of duly nominated candidates is two or more, the votes of members present at the meeting shall be taken by secret ballot. The Commissioner shall make adequate arrangements to secure the privacy of the ballot.