Section 8 in The Kerala Paper Lotteries (Regulation) Rules, 2005
8. Conduct of draw and results.
(1)The Draw of each Lottery shall normally be conducted at Thiruvananthapuram or at any other place in the State as decided by [the Direct] [Substituted 'Government' by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)].(2)[ The draw shall be conducted normally between 2.30 p.m. and 5.30 p.m. of the day under the supervision of a panel of Judges not below there members and not exceeding seven members, including a Chairman as decided by the Director.] [Substituted by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)](3)The Chairman and panel members will consist of reputed and prominent persons [***] [Omitted 'representing all sections of the society' by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)]. The quorum of the panel of judges to conduct the draw shall not be less than three. The Director or the Officer authorised has the right to co-opp the required number of suitable persons from amoung the audience in order to fill the quorum of three in case of contingencies. If the Chairman himself is unable to be present for the draw due to unavoidable reasons, one amoung the remaining judges present shall be elected to be the Chairman by the judges themselves. The majority decision of the judges present shall be final in respect of all matters connected with the draw.(4)The Director shall manage and supervise the conduct of draw However the Director may authorise any one of his subordinates not below the rank of Deputy Director of State Lotteries to manage and supervise the conduct of the draw.(5)The Director or the authorised officer shall be responsible for conducting the draws and shall announce the results of the draw. The results of the draw shall also be arranged to be published in three or four leading newspapers the next day itself, and in the Government Gazette.(6)The Director shall [***] [Omitted 'subject to ratification by Government' by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)] be entitled to postpone the date of draw on valid grounds. The postponed date of draw shall be given wide publicity.
