Section 23(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(2)The managing Committee shall adopt the following procedure for conducting elections :-(a)an election officer shall be nominated;(b)the election officer shall issue a notice of election to all the members of the electoral College at least one month before the date fixed for election;(c)the notice for election shall specify the date, place and time of election;(d)the election officer shall maintain the entire election record including the names of the candidates who contested the election as well as of the candidates elected and the number of votes polled in their favour;(e)the election shall take place by a secret ballot and the procedure to be adopted for secret ballot shall be determined by the election officer;(f)the Co-option by the elected members shall take place within one month of the election;(g)Soon after the election, the managing committee shall initiate action for nomination of the departmental representative.
