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[Cites 0, Cited by 0] [Section 30A(10)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(10)(n) in The Orissa Co-operative Societies Rules, 1965

(n)
(i)The Election Officer shall count the votes and declare the result. Proceeding shall be recorded in the Minute Book of the Society by the Election Officer with a copy to the Registrar, Deputy Registrar or the Assistant Registrars, as the case may be.
(ii)Any person other than the Election Officer, acting as Presiding Officer on completion of the polling shall carry the sealed polling box to the Election Officer who shall count the votes and declare result in the manner as above.
(iii)The result shall be decided on majority of vote and in case of equality of votes for two or more candidates the result shall be declared by lot, provided that, decision by lot shall be applied only in case of equality of votes for the last seat.
(iv)Before declaration of the result the Election Officer shall tally the number of ballot paper issued by him with the number cast, rejected and cancelled and if there is any discrepancy, he shall order for a fresh poll on the same day or on any other day fixed by him.
(v)On completion of election, the Election officer shall handover the ballot papers and all other records relating to the election in a secured container to the Secretary or the Executive Officer of the Society which shall be locked and sealed with the seal of the Society, the seal of the Election Officer and the seal of any contesting candidate if he so desires in such a manner so as to prevent it being opened without breaking the seal. The ballot papers shall be destroyed after expiry of the period of three months if no dispute relating to the election is referred to [under the act.] [Substituted by A. & C. Department Notification No. 1807-dated 1.2.1986 - See Orissa Gazette Extraordinary No 137, dated 5.2.1986.]