Section 7 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
7. Election of members of the executive committee.
(1)The election of members of the executive committee of the council shall be conducted by the president of the council or in his absence by the person presiding over the meeting of the council.(2)Every candidate for election shall be duly proposed by a member of the council and seconded by another. Every candidate shall, at the time of his nomination, signify his consent orally or in writing to serve on the executive committee if elected.(3)Every member of the council shall be entitled to propose or second as many candidates as there are seats to be filled.(4)If the number of candidates nominated does not exceed the number of members to be elected, the president of the meeting shall declare all such candidates to have been duly elected.(5)If the number of candidates nominated exceeds the number of members to be elected, the president of the meeting shall hold an election in the following manner:-(a)The names of the candidates nominated shall be conspicuously exhibited in writing on a blackboard or in any other convenient manner so as to be visible to the members.(b)Every member wishing to vote shall be supplied with a voting paper initiated by the president of the meeting and containing the names of the candidates whether typewritten or cyclostyled in English, in alphabetical order with some space between one name and another. The members shall, then, proceed to the place set apart for the purpose of voting and there put the mark 'X' against the name of the candidate or candidates for whom he wishes to vote. He shall then, fold up the voting paper so as to conceal his vote and, after showing to the president, the president's initials, deposit the same in a ballot box placed in the view of the president and so constructed that the paper may be placed therein, but not extracted therefrom without the box being opened.(6)The President of the meeting shall, immediately after the election, count the number of votes cast by the members present and voting, and declare the candidates, to whom the majority of votes have been given, duly elected as members of the executive committee.(7)If there is an equality of votes between two or more candidates, the choice of the member to be elected shall be determined by the president by lot.(8)Casual vacancies shall be filled in accordance with the provisions of sub-rules (1) to (7).(9)If any dispute arise in connection with any election under these rules, the dispute shall be referred to the Government whose decision thereon shall be final.
