Section 4(2) in The M.P. State Veterinary Council Rules, 1993
(2)Procedure for election of the President of the State Council. - (a) The election of the President of the State Council by the members of that Council from amongst themselves shall be held at the first meeting of the said Council after its constitution or re-constitution, as the case may be.(b)The Registrar shall invite the members present at that meeting to make their nomination for the office of the said President. Each nomination shall be supported by another member present at that meeting as the seconder :Provided that no member shall nominate or second more than one member for the said Presidentship.(c)If there be only one person so nominated, he shall be declared duly elected as the President of the State Council.(d)If however, there be more than one member duly nominated and seconded for the said Presidentship, the Registar shall proceed to take ballots in the following manner, namely :-(i)a slip of paper shall be given to every member present who shall write on it the name of the one of the contestants in whose favour the member wishes to cast his vote. He shall then fold the slip and hand it over to the Registrar;(ii)on receipt of all the slips, the Registrar shall count the number of votes secured by each contestant and shall declare that member who secures the highest number of votes to be duly elected as the President of the State Council;(iii)it there is an equality in the votes secured by two or more contestants thus making it difficult to decide as to who gets the maximum votes, the Registrar may then decide the issue by taking lots in such manner as he deems fit and the person so identified by the draw of the lots shall be declared as duly elected as the President of the State Council.
