Section 83 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
83. Procedure in case of an equality of votes.
- If during the trial of an election petition it appears that there is an equality of votes between any candidate at the election and that the addition of a vote would entitle any of those candidates to be declared elected, then-(a)any decision made by the Returning Officer under the provisions of sub-rule (1) of Rule 60, shall, in so far as it determines the question between those candidates, be effective also for the purposes of the petition; and(b)in so for as that question is not determined by such a decision, the Commissioner shall decide between them by lot and proceed as if the one on whom the lot then falls had received an additional vote.
