(7)If during the election of the President, the Senior Vice-President, or the Vice-President, as the case may be, there is an equality of votes between the candidates, and the addition of a vote would entitle one of such candidates to be elected as the President, the Senior Vice-President or the Vice- President, as the case may be, the Presiding Officer shall decide between such candidates by lot, to be drawn in their presence in such manner, as may be prescribed and the candidate on whom the lot falls, shall be deemed to have received an additional vote.
