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State of Uttar Pradesh - Section

Section 15 in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962

15. Manner of counting votes and result of election.

(1)The Pramukh shall, after the voting is over, record the votes received by each candidate on the nomination paper itself of the candidate concerned and declare in Form V up to the number of vacancies, the candidates who are found to have secured the highest, in order, number of valid votes to have been duly elected.
(2)If the event of there being an equality of votes between the candidates, the Pramukh shall draw lots in the presence of the members and the candidate whose name is drawn first shall be declared to have been duly elected.