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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962

(3)If two or more candidates are proposed and seconded, the candidate who obtains the highest number of votes shall be deemed to be duly elected. In the event of there being an equality of votes between the candidates, the Pramukh shall draw lots in presence of members who may be present and the candidate whose name is first drawn shall be declared to have been duly elected.