Section 24 in The Maharashtra Medical Council Rules, 1967
24. Declaration of Result of Election.
(1)When the counting of votes is completed, the Returning Officer shall forthwith declare the candidates to whom the largest number of votes has been given to be elected. If there is an equal number of votes in favour of each of two or more candidates for one vacancy, the selection shall be determined by the Returning Officer by drawing lot.(2)The Returning Officer shall also inform each successful candidate by letter of his having been elected to the Council and report to the State Government the date of declaration of the election, and the result thereof.(3)After the result of the election has been declared by him, the Returning Officer shall seal the [ballot papers] [Substituted by G. N. 2.8.1975.] and all other documents relating to the election and shall retain the same with himself in safe custody for a period of six months, and thereafter cause them to be destroyed.
