Section 45(24) in Rajasthan Co-operative Societies Rules, 2003
(24)[] [Renumbered '(22)' by Notification No. G.S.R. 53, dated 10.7.2017.] (i) Soon after the counting of votes is over, the Election Officer shall prepare and certify a return setting forth:(a)total number of ballot papers issued;(b)the number of valid votes given 'to each candidates;(c)the number of ballot paper declared to be invalid or rejected.(ii)On the basis of this return, the candidates who have secured the largest number of valid votes shall be declared elected and their names shall be published on a notice board outside the place of counting and on the notice board of the Society under the signatures of the Election Officer:Provided that, in case of equality of votes polled by two or more candidates lots shall be drawn in such manner as the Election Officer may fix to determine the name or names of the successful candidate or candidates.(iii)[ The result of the election shall be attested by the Election Officer.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.]
