Section 23 in Indian Medicine Central Council (Election) Rules, 1975
23. Election by Faculty or Department.
- The members of the Faculty or Department (by whatever name called) of each of the Ayurveda, Siddha and Unani systems of medicine of the University shall elect one member of the respective system of medicine from amongst themselves in the following manner, namely:-(a)The date, time and place of the election shall be intimated to each of the members by the Registrar of the University at least thirty days before the date of meeting;(b)Any member present at the meeting shall be entitled to propose a name of any member present, for election as a member of the Central Council and such proposal shall be required to be seconded by a member other than the proposer or the one whose name is proposed:Provided that one member shall be entitled to propose or second only one name;(c)Any candidate may withdraw his candidature before the actual election;(d)If the name of only one candidate is duly proposed and seconded, the Registrar of the University shall forthwith declare, such candidate as duly elected;(e)If the number of candidates duly proposed and seconded exceeds one, an election shall be held by secret ballot;(f)Before the commencement of the actual election on the date so intimated, the Registrar of the University shall invite the members to inspect ballot box in case they may like to do so and he shall then lock the box;(g)On the date of actual election, the member present in the meeting shall, one by one sign against their names in the list which contains the names of all the members in alphabetical order and is placed along the side of the ballot box;(h)after a member has signed him name in the said list, he shall be given a ballot paper containing the names of all the candidates an signature of the Registrar of the University, which he shall drop into the ballot box after affixing thereon a cross (X) mark against the name of the candidate of his choice;(i)As soon all the members present and wishing to exercise the right to vote have done so, the Registrar of the University, shall, in the presence of the candidates who may be present in person, open the ballot box and intake out from it all the ballot papers, examine them and reject s invalid any ballot paper:-(A)If it does not bear the signature of the Registrar of the University; or(B)if the member signs his name or writes any word or makes any mark on it by which it becomes recognizable as his ballot paper; or(C)If no vote is recorded thereon; or(D)If there is uncertainty of the vote exercised; or(E)If the vote has been given is favour of more than one candidate;(j)The Registrar of the University shall then proceed to arrange the valid votes according to the candidates in whose favour they have been cast and count them separately for each candidates;(k)After the counting is over, the Registrar of the University shall make an announcement in the meeting about the votes secured by each of the candidates and he shall also declare the candidate securing the largest number of valid votes as duly elected to be a member of Central Council.(l)in the event of two or more candidates securing the same number of votes and that number being more than the number of votes secured by any candidate other than the two or more securing the same number of votes, the determination as between such candidates shall be by draw of lots and the candidates on whom the lot falls, shall be declared elected.]
