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[Cites 0, Cited by 0] [Section 8(9)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(9)(ii) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(ii)if there are more than two candidates, the one who obtains the lowest number of votes shall be eliminated and the voting be taken again. If there is an equality of votes among all the candidates or if two or more candidates lowest on the list have obtained an equal number of votes the Secretary shall decide by drawing lots in the presence of members present, which of such candidates shall be eliminated. The elimination shall be repeated until two candidates only are left, then voting shall be taken for the last time and the candidate who secured the higher number of votes shall be declared to have been duly elected. In the event of there being an equality of votes at the final stage between the two remaining candidates the Secretary shall draw lots in the presence of the members present and the candidate whose name is first drawn, shall be declared to have been duly elected.