(1)Where the number of candidate duly nominated is equal to or less than the number of members to be elected to represent the Ayurveda, Siddha or Unani System of medicine, as the case may be, from the State concerned, the Returning Officer shall forthwith declare such candidates to be duly elected.(2)Where the number of such candidates is less than the number of members to be so elected the Retuning Officer shall commence fresh proceedings for the election of the remaining members to be elected under clause(a) of sub-section (1) of section 3.(3)Where the number of such candidates exceeds the number of members to be elected to represent the Ayurveda, Siddha or Unani Systems of Medicines as the case may be, from the State concerned, the Returning Officer shall publish their names and addresses in the official Gazette for the purpose of the election.(4)If a poll is found necessary, the Returning Officer shall conduct the election, where mode of election is casting of votes in person by ballot in Form-II or Electronic Voting Machine (EVM).(5)The Returning Officer shall publish an advertisement, in one issue of the daily newspaper in the English language having circulation in the major part of the State and one issue of such daily newspaper in the regional language as the Returning Officer may consider suitable, about the date and time of the election and venue of the polling booth.(6)Casting of vote in person means, all persons eligible to exercise vote shall physically come to the polling booth on the date and time as notified by the Returning Officer along with the certificate of registration in the concerned State Board/ Council of Indian System of medicine and any photo identity card issued by the Central/ State / Union Territory Government to prove his identity before casting vote.(7)Each elector shall have as many votes as there are members to be elected from that State, but shall give only one vote to any one candidate.
