Section 10 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
10. Procedure in contested and uncontested elections.
- If after expiry of the period within which candidature may be withdrawn under sub-rule (1) of rule 9, the Returning Officer, finds,-(a)that the number of candidates who have been duly nominated but who have not withdrawn their candidatures is equal to the number of members to be elected, he shall forthwith declare all such candidates to be duty elected to fill those seats; or(b)that the number of candidates who have been validly nominated and who have not withdrawn their candidatures is less than the number of members to be elected he shall declare such candidate or candidates to be duly elected and shall take steps to elect the remaining vacancies;(c)that the number of candidates duly nominated but who have not withdrawn their candidature is more than the number of members to be elected, he shall, after the expiry of the time for withdrawal of the candidature prepare and publish a list of contesting candidates in Form V entering the names of candidates in alphabetical order with their addresses and cause a copy of the list to be affixed to the notice Board of the Office Board.
