Section 24 in Rajasthan State Dental Council Rules, 2008
24. Election under section 21(D).
(1)On receipt of the requisition from the Returning officer for election of a member by the Medical Council of the State under clause (d) of section 21, the election shall be conducted at a meeting of the Medical Council in accordance with the provisions hereinafter appearing.(2)Election shall be by votes which shall be taken by show of hands or by division or by ballot, as the President of the State Medical Council may direct;Provided that votes shall be taken by ballot if three members so desire and ask for it:Provided further that if voting has been by show of hands a division shall be taken if a member asks for it:(3)The President of the Medical Council shall determine the method of taking votes by division.(4)The result of the votes shall be announced by the President of the State Medical Council.(5)In the event of equality of votes the President of the State Medical Council, shall have a second or casting vote.
