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State of Madhya Pradesh - Section

Section 38 in The M.P. Homoeopathy Council (General) Rules, 1976

38.

(1)Where the election is to be held by ballot the President may, if the members present agree himself receive the ballot papers, otherwise shall provide a ballot box and shall immediately before the commencement of voting, demonstrate to the members that the ballot box is empty and shall then lock it up and place it to receive the ballot papers.
(2)Every member present at the meeting shall be supplied with a ballot paper, initialled by the President on which the names of all candidates contesting the election shall be typed or legibly written in Form B (Annexure 2) II.
(3)Every member shall then place a mark against the name of the candidate for whom he wishes to vote and shall hold it and deposit it to the President or in the ballot box as has been decided earlier. No member shall vote for more than one candidate.