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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(18) in The M.P. State Veterinary Council Rules, 1993

(18)Declaration of results. - (a) When the counting of votes has been completed, the Returning Officer shall draw up a list of candidates in the order of highest votes polled by each and shall declare the result of the successful candidates in that order according to the number of seats to be filled up.
(b)If any candidate thus declared elected refuses to accept the election, then in the place of that candidate one of the remaining candidates to whom the next largest number of votes have been cast shall be deemed to have been elected, and the same procedure shall be adopted by as after as a vacancy is caused in this way.
(c)When there is equality of votes among any two or more candidates than the person or persons, as the case may be, who shall be deemed to have been elected shall be determined by lots to be drawn by the Returning Officer or any other officer authorised by him in such manner as he may determine.
(d)The Returning Officer shall, as soon as the result is declared inform each successful candidate of his being elected to the State Council.