Section 72 in Haryana Municipal Corporation Election Rules, 1994
72. Election of Mayor etc.
(1)If only one candidate for the each office of the Mayor, Senior Deputy Mayor and Deputy Mayor is proposed, such candidate shall be declared to have been duly elected. If the number of proposed candidates is more than one, the voting shall be by ballot. The members present shall be required to vote writing 'Yes' or 'No' on the ballot paper. The candidate getting the maximum number of votes shall be directed to have been elected. Special ballot paper shall be used for such voting, each bearing an official mark to be placed thereon by the Divisional Commissioner.(2)All ballot papers used for such voting shall, immediately after the counting of votes has been completed be enclosed in the stout envelope and sealed by the Officer who presided at the meeting in view of the members present thereat and the description of the election to which the ballot papers relate shall be inscribed thereon and such envelope shall be enclosed in another large envelope which shall be addressed and delivered to the Divisional Commissioner. The Divisional Commissioner shall preserve the inner envelope intact until the expiry of one year from the date of the election, and shall then, subject to any direction to the contrary made by the State Election Commissioner, a competent court or a person or persons, appointed to hold an enquiry into an election under Part V of these rules, cause it to be destroyed with its contents.
