Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in The Orissa Medical Registration Rules, 1965

(2)When an equality of votes is found to exist between two or more candidates, and the addition of one vote will entitle any of them to be declared elected, the determination of the person or persons to whom such one additional vote shall be deemed to have given shall be made by the lot be drawn in the presence of the Returning Officer and in such manner as he may determine. This rule will be equally applicable to all the elections whether general, casual or by-election.