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State of Uttarakhand - Section

Section 16 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014

16. After the expiry of the time allotted for voting, the Returning Officer shall open the ballot box and count the votes in accordance with the rules in Chapter II of Advocate Act for the Election of Chairman and Vice-Chairman and shall declare the result if the Returning Officer declare any Ballot invalid then he shall give the reason of the invalidity of the said ballot in the minute book:

Provided that if the two candidate of Chairman or Vice-Chairman secure equal number of votes of first preference then there will be a tie then the Returning Officer shall declare the result of election by draw of lot on the house and the candidate whose name comes in a lot shall be declared elected/or continue in next round of election.