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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(14) in The Orissa Ayurvedic Medicine Rules, 1960

(14)After completion of the counting of votes, the Returning Officer shall forthwith declare the candidate or candidates, as the case may be, in whose favour the largest number of votes have been recorded to have been elected and shall forthwith inform the successful candidate by letter the fact of his having been elected to the Council or Faculty, as the case may be, and shall ascertain his wishes whether he accepts the seat in the Council or the Faculty, as the case may be, within the date specified therein. If no such intimation is received by the Returning Officer within the period specified the candidate shall be deemed to have accepted the seat in the Council or the Faculty. If any candidate refuses to accept a seat in the Council or the Faculty, then one of the remaining candidates in whose favour the next largest number of votes have been recorded shall be declared to have been elected as aforesaid in the place of the candidate who has refused to accept the seat in the Council or the Faculty and the same procedure shall be followed in further vacancies are caused by refusal of a candidate to accept a seat in the Council or the Faculty.