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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(7) in The Sikh Gurdwaras Board Election Rules, 1959

(7)The returning officer shall then consolidate the result in from XI from the result sheets [as also the information under proviso to sub-rule 1] [Gazette of India Part II section 3(1) dated 2nd March, 1979 Page 338.] received by him from all the presiding officers in the constituency and the result sheet prepared by him under sub-rule (3) and shall declare it in the following manner :-
(a)The candidate who is found to have obtained the largest numbers of valid votes shall be declared to have been elected :
Provided that the result for non-reserved and reserved seats shall be prepared and announced separately.
(b)if, after the counting of votes, tie is found to exist between any candidates, and the addition of one will entitle any of those candidates to be declared elected, that shall forthwith be decided between those candidates by lot, and the candidate on whom the lot falls shall be considered to have received an additional vote and shall be declared to be duly elected.