Section 15 in Rajasthan Para-medical Council Rules, 2014
15. Meeting for election of President and Vice President.
(1)As soon as may be possible, after the completion of election under section 4 and after the results have been notified in the Official Gazette by the Government, the Registrar shall convene a meeting of the members of the Council for the purpose of election of a President and of a Vice-President of the Council. The members elected to the council and present in the meeting shall bring the certificate of election in Form-E and certificate in Form-F issued by the Returning Officer.(2)The members present at the meeting, so convened, shall elect one amongst them, who is not a candidate for the office of the President of Vice-President, to be the Chairman of the meeting.(3)The election of the Chairman of the meeting shall be conducted by the Registrar, who shall have no vote, by ballots taken in such manner as the Registrar may determine. In the case of equality of votes secured by two or more persons proposed as Chairman, the selection of one of them shall be decided by lot in such manner as the Registrar may determine.
