Section 22 in The Indian Medical Council, Rules, 1957
22. Declaration of results
(1)When the counting of the votes has been completed, the Returning Officer shall forthwith declare the candidate to whom the largest number of valid votes has been given to be duly elected and shall forthwith inform the successful candidate by letter of his being elected to the Council. If any candidate thus shown to be elected ***] [Omitted by S.R.O. 2282, dated 5th July, 1957] refuses to accept election, then in the place of that candidate, one of the number of votes have been given shall be held to have been elected and the same procedure shall be followed as often as a vacancy is caused in this way.(2)When an equality of votes is found to exist between any candidates and the addition of a vote will entitle any of the candidates to be declared elected, the determination of the person to whom such one additional vote shall be deemed to have been given shall be made by lot to be drawn in the presence of the Returning Officer and in such manner as he may determine.
