Section 7 in The Sikh Gurdwaras Board (Co-optation of Members) Rules, 1926
7.
(1)When all the members present who wish to vote, have recorded their votes in the manner prescribed in rule 6, the [(Chief Commissioner, Gurdwara Elections] [Substituted for the words 'Commissioner' Gurdwara by Punjab Government Notification No. 279 E Pt. II at 22nd June, 1979 Page 25.] shall count the votes recorded for each candidate or cause them to be counted under his supervision.(2)In counting the votes, the [(Chief Commissioner, Gurdwara Elections] [Substituted for the words 'Commissioner' Gurdwara by Punjab Government Notification No. 279 E Pt. II at 22nd June, 1979 Page 25.] shall reject as invalid any paper on which the name of more than one candidate is written.(3)The [(Chief Commissioner, Gurdwara Elections] [Substituted for the words 'Commissioner' Gurdwara by Punjab Government Notification No. 279 E Pt. II at 22nd June, 1979 Page 25.], shall prepare and sign a return showing the number of votes recorded in favour of each candidate and shall deliver the return to the Deputy Commissioner who shall declare to be elected the candidate in whose favour the largest number of valid votes is shown in the return to have been recorded.(4)If two or more candidates are shown to have received an equal number of votes but a larger number of votes than any other candidate, the Deputy Commissioner shall decide by casting lots which of such candidates shall be declared to have been elected.(5)The Deputy Commissioner's decision as regards the election of the Chairman shall be final.
