Section 11 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
11. Declaration of Result of Election.
(1)When the counting of votes is completed, the Returning Officer shall forthwith declare the candidates to whom the largest number of votes has been given, to have been elected and shall forthwith inform -(a)the successful candidate by letter of his having been elected to the Board; and(b)the President of the result of election.(2)After the result of the election has been declared by him, the Returning Officer shall seal the voting paper and all other documents relating to the election and shall retain the same with himself in safe custody for a period of six months, and thereafter cause them to be destroyed.(3)After the receipt by him of the result of the election from the Returning Officer, the President shall forward such result to the State Government for publication in the Maharashtra Government Gazette.
