Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

State of Odisha - Section

Section 72 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

72. Voting and result of election.

(1)Every Councillor wishing to cast his vote shall be supplied a voting paper on which the names of all the candidates shall be printed, typed, cyclostyled or legibly written in the following Form, both in English and Oriya.FormVoting Papers
Name of the candidates Column for placing the cross mark against thecandidate for whom the vote is given.
(1) (2)
Shri  
Shri  
Shri  
Shri  
(2)The voter shall then proceed to the place set apart tor the purpose and there he shall place a cross mark in column (2) against the name of the candidate for whom he wishes to vote. He shall then fold the voting paper so as to conceal his vote and deposit the same in a ballot box placed in the view of the President of the meeting.
(3)The ballot box shall be so constructed that the paper may be placed therein but not extracted therefrom without the box being opened.
(4)President of the meeting shall then open the box and count the votes in the presence of the Councillors and declare the result of the election in accordance with following manners, namely :
(i)If there are only two candidates, the one who secures the larger number of votes shall be declared to have been elected. In the event of there being an equality of votes between the two candidates, the President of the meeting shall draw lots in the presence of the Councillors and person whose name is first drawn shall be declared to have been duly elected.
(ii)If there are more than two candidates, the one who obtains the smallest number of voter shall be eliminated and the votes taken again. If there is an equality of votes among all the candidates, or if two or more candidates lowest on the list have obtained an equal number of votes, the President of the meeting shall ascertain by casting lots in the presence of the Councillors which of such candidates shall be eliminated. The elimination shall be repeated until two candidates only are left when votes shall be taken for the last time and the candidate who secures the larger number of votes shall be declared to have been duly elected. In the event of there being an equality of votes at the final stage between two remaining candidates, the President of the meeting shall draw lots in the presence of the Councillors and the person whose name is first drawn shall be declared to have been duly elected.