Section 13 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
13.
(1)In the case of votes in respect of election under clauses (e) to (I) of sub-section (1) of Section 3, when the counting of the votes has been completed, the Returning Officer shall forthwith declare the candidate or candidates to whom the largest number of votes have been given to be elected.(2)When an equality of votes is found to exist between any candidates and the addition of one vote will entitle any of the candidates to be declared elected the determination of the person to whom one such additional vote shall be deemed to have been given shall be made by lot to be drawn in the presence of the Returning Officer and in such manner as he may determine.
