Section 11C in The Shri Jagannath Temple Rules, 1960
11C. Election of members to Appeal Sub-committee.
(1)Election of members of the Appeal Sub-committee shall be held at a meeting of the members of the Committee, other than the co-opted members specially convened for the purpose.(2)The member presiding at such meeting shall call upon the members present threat to propose names of persons from among the non-official members of the Committee for being elected as members of the said Subcommittee.(3)No such proposal shall be valid unless it is seconded by another member present at the meeting and unless the persons whose name is so proposed gives his consent thereto.(4)If the number of persons whose names are validly proposed is less than or equal to the number of vacancies to be filled up by the persons whose names are so proposed, shall be declared elected.(5)In case there still remains a vacancy after such declaration or in case no names are proposed at the meeting, the State Government shall nominate such number of persons from among the non-official members of the Committee as may be necessary to fill up the vacancies to be members of the Appeal Sub-committee.(6)If the number of persons whose names are validly proposed under Sub-Rule (2) exceeds the number of vacancies, the matter shall be decided by votes cast by the members present at the meeting in the manner hereinafter provided.(7)Each member shall be entitled to cast votes in favour of as many candidates as there are vacancies but he shall not be entitled to cast more than one vote in favour of the same candidate.(8)In case there is only one vacancy to be filled up the candidate securing the highest number of valid votes shall be declared to be elected and in cases where there are two vacancies to be filled up those two candidates who secure more valid votes than others shall be declared to be elected.(9)In cases where an equal number of votes are polled by two or more candidates the matter shall be decided by drawing of lots as between such candidates.
