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State of Madhya Pradesh - Section

Section 23 in The M.P. State Dental Council Rules, 1969

23. Election of the President and Vice-President at the meeting of the Council.

- The President and the Vice-President of the Council shall be elected at a meeting of the Council. The members shall first elect of Chairman to conduct the business who shall than call for nominations from among the members for the post of President and the Vice-President, the Chairman shall conduct the election by secret ballot. In the event of a tie, in either case, the final election shall be decided by drawing of lots. The election of the President shall be held first and thereafter that of the Vice-President.