Section 8 in The M.P. Cotton Ginning and Pressing Factories Rules, 1962
8. Election of representatives of the owners of factories.
- The election of representatives of the owners of factories shall be made by obtaining nominations and voting papers by post. The Collector shall cause to be prepared copies of the list of owners of factories in the local area subject to Factories Act, 1948, and send a copy thereof to each owner with a request to send in nominations in Form C by a fixed date. He shall thereafter issue voting papers in Form D, by post to each owner who shall mark it in accordance with instructions thereon and return the same to the Collector, on or before the date fixed by him. The scrutiny and counting of votes shall be done by an officer not below the rank of Deputy Collector. The two candidates who secure the highest numbers of votes shall be declared elected. In the event of two or more candidates securing an equal number of votes, the election shall be made by lots to be drawn by the officer who does the scrutiny and counting of votes.
