Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(18) in The Rajasthan Veterinary Council Rules, 1988

(18)Declaration of result. - (i) The Returning Officer shall draw up a list of candidates in order of highest votes polled and declare the candidates elected, in that order according to the number of seats to be filled up.
(ii)When there is equality of votes among any two or more candidates, then the candidate who shall be deemed to have been elected shall be determined by lots to be drawn by the Returning Officer or any other officer authorized by him in such manner as he may determine.
(iii)The Returning Officer shall, as soon as the result is declared inform each successful candidate of his being elected to the State Council.
(iv)If any candidate declared elected under clause (i) above refuses to act as member, then in the place of that candidate one of the remaining unsuccessful candidates to whom the next largest number of votes have been polled, shall be deemed to have been elected and the same procedure shall be adopted as often as a vacancy is caused in this way.; and