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State of Tamilnadu - Section

Section 8 in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council

8. Preparation of result of election.

(1)If there are only two candidates, the candidate who secures the large number of votes shall be declared to have been duly elected. In the event of there being an equality of votes between the two candidates, the president of the meeting shall decide by drawing lots in the presence of the members; and the candidates, whose name is first drawn shall be declared to have been duly elected.
(2)If there are more than two candidates, the candidate who obtains the smallest number of votes shall be eliminated and the votes taken again. If there is an equality of votes among all the candidates, or if two or more candidates at the lowest of the list have obtained equal number of votes, the president of the meeting shall decide by drawing lots in the presence of the members which of such candidates shall be eliminated. The process of the elimination shall be repeated until two candidates only are left, when votes shall be taken for the last time; and the candidates shall be declared to have been duly elected. In the event of there being an equality of votes between the two remaining candidates, the president of the meeting shall draw lots in the presence of the members, and the candidate, whose name is first drawn shall be declared to have been duly elected.