Section 8 in The Punjab Market Committees Chairman and Vice-chairman (Election) Rules, 1961
8. Voting and result of election.
(1)The Presiding Officer shall provide in the place where the meeting is held two voting compartments one for the election of Chairman and the other for that of Vice-Chairman in which members can record their votes without being overseen. The Presiding Officer shall also provide two sealed ballot-boxes, one each for the office of the Chairman and Vice-Chairman and shall place them in such a manner that they can be seen by him during polling. The ballot-boxes shall be so constructed that ballot- papers can be introduced therein but cannot be withdrawn therefrom without the boxes being unlocked or opened.(2)Immediately before the commencement of the poll, the Presiding Officer shall show the ballot-boxes in open condition to all the members present so that they see that the boxes are empty. The Presiding Officer shall thereafter lock the ballot-boxes and affix his as well as the seal, if any, of the candidates, if they so desire upon it in such a manner so as to prevent its being opened without breaking such seals.(3)Every member wishing to vote shall be supplied separately with two ballot-papers in Form C, one each for the office of Chairman and Vice-Chairman on which names of the contesting candidates shall be printed, typed or legibly written in English and Regional Languages in an alphabetical order. The ballot-papers shall be signed by the Presiding Officer before being handed over to the members. The ballot-papers for the election of Vice-Chairman shall be supplied after the member has exercised his right to vote for the Chairman.(4)The member shall, on receiving the ballot-paper, proceed to the place set apart for voting and there place a cross mark 'X' in column (3) of the ballot-paper against the name of the candidate for whom he wishes to vote, with a red or blue pencil.(5)He shall then fold the ballot-paper, to ensure secrecy, deposit the same in the ballot box.(6)In the case of a member who is illiterate or is physical incapacitated from voting, the Presiding Officer shall, at his or her request, take him or her to the place set apart for voting, ascertain his or her choice, accordingly mark the ballot-paper, fold it to ensure secrecy and deposit it in the ballot-box.(7)The Presiding Officer shall cause all necessary arrangements to be made as will ensure the secrecy of the ballot.(8)Every member wishing to record his vote shall do so in person and not by proxy.(9)Immediately after the voting is over, the Presiding Officer shall open the ballot-boxes and count the votes separately for the office of Chairman and Vice-Chairman in the presence of such members as may be present and declare separately the candidates securing the largest number of votes, to have been elected. If two or more candidates obtain an equal number of votes, the Presiding Officer shall at once decide between the candidates by the drawing lots in the presence of the members present.
