Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(7) in The Sikh Gurdwaras Committee Election Rules, 1959

(7)The returning officer shall then consolidate the result in from VIII from the result sheets received by him from all the presiding officers in the constituency and the result sheet prepared by him under sub-rule (3) and shall declare it in the following manner :-
(a)The candidates who are found to have obtained the largest numbers of valid votes up to the number of members to be elected shall be declared to have been elected;
(b)If, after the counting of votes, it is impossible to determine which candidates have obtained the largest numbers of votes up to the number of members to be elected, owing to the fact that two or more candidates have obtained an equal number of votes, the returning officer shall decide by lot which of such candidates shall be deemed to have been elected and shall declare them elected accordingly.