Section 32 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
32. Declaration of results of election and publication.
(1)As soon as the counting of votes is completed, the Returning Officer shall draw a list of contesting candidates arranged in descending order of votes secured by them. He shall, then, declare as many candidates from the top of the list as there are vacancies to be filled up, as duly elected. In the event of there being an equality of votes between any two candidates, and the addition of one vote to anyone of such candidate will entitle him to be declared duly elected, the Returning Officer shall draw a lot in the presence of such candidates, and the candidate, whose name is first drawn shall be deemed to have secured one additional vote and shall be declared elected. The Returning Officer shall, then, complete the result sheet in Form-17, declare the results in Form-19, and then, send a Return of election in Form-21 to the District Election Officer, State Election Officer and the State Election Commission.(2)Any contesting candidate, on application, be permitted to take a copy or an extract of the result sheet in Form-19.(3)As soon as the signed copy of the Return of election in Form 21 referred to in sub-rule (1) is received, the State Election Commission shall publish the same in the Tamil Nadu Government Gazette and the District Election Officer shall arrange to publish the same in the District Gazette and also in the notice-board of the offices of the local bodies in a consolidated form.
