Section 12 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
12.
The members from each region as specified in Clause (g) of sub-section (3) of Section 4 shall be elected by the members of the Bar Council by secret ballot and the election shall be conducted in the following manner:-(a)Every candidate for election as a member of the Commission shall be proposed by one of the members of the Bar Council and seconded by another. Any member whose name has been proposed may decline to stand for election.(b)If only three candidates above are proposed, the Chairman shall declare them duly elected as members of the Committee;(c)If there are more number of candidates contesting then the election will be conducted by secret ballot;(d)Voting papers bearing the names of the contesting candidates will be handed over by the Chairman to the members of the Bar Council for the purpose of enabling them to exercise their franchise;(e)A voter shall place on voting paper the figure 'X' in the space opposite the name of any candidate for whom he desires to vote. He shall not place such a mark against more names than the number of members to be elected;(f)The question as to whether or not the voting paper is valid or invalid, the decision of the Chairman will be final;(g)A voting paper shall be invalid in which the figure 'X' is set opposite to the names of more than three candidates, or is so placed he has to render its doubtful to which candidate it is intended to apply, or there is any other mark or writing by which the voter can be identified.(h)The members of the Bar Council after making the necessary entry in the voting paper given to them, shall place the same in the sealed box which will be kept ready for the purpose;(i)After recording of votes is completed, the Chairman shall open the box in which ballot papers are deposited and count the votes secured by each candidate in the presence of all the candidates in the election. He shall then declare the candidates who have secured maximum number of votes duly elected as members of the Committee.(j)In the case of equality of votes the results shall be decided by casting lots on the spot.
