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 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Medical Registration Rules, 1965

(1)When the counting of the votes of each electorate has been completed by the conduct of the operation one or more days as may be necessary, the Returning Officer shall forthwith declare the first candidate in the case of an election under Clause (b) of Sub-section (1) of Section 4 to whom the largest number of valid votes have been given to the elected from the particular electorate of the Medical College.In the case of an election under Clause (c) of Sub-section (1) of Section 4, if the poll has been taken for the election of two members under Clause (a) of Sub-rule (2) of Rule 7, the Returning Officer shall declare the two candidates to whom the largest number of valid votes have given, to be elected.And if the poll have been taken for the election of three members under Clause (b) of Sub-rule (2) of Rule 7, he shall first separate the names of the candidates who are not in the service of any Government and declare the first two amongst them to whom the largest number of valid votes have been given, to be elected, and then declare the first candidate amongst the remaining duly nominated candidates (including service holders and the other duly nominated candidates who are not so) to whom the largest number of votes have been given, to be elected.