Section 3 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
3. Election of the President.
(1)As soon as may be after the election and nomination of the members under Section 4 of the Act are completed, the Director shall fix the date, place and time for the election of the President and the Returning Officer shall thereupon issue a notice by Registered post to all the members accordingly to meet and elect the President.(2)The meeting for the election of the President shall be presided over by the Director.(3)At any time before 12 noon on the day so fixed any member may nominate another member for election by delivering to the Returning Officer a nomination paper signed by himself as proposer and by a third member as seconder and stating the name of the member nominated; and that the proposer has ascertained that such member is willing to serve as President if elected.(4)On the date fixed for election, the Director shall read out to the members, the names of the members nominated together with those of their proposers and seconders and if only one member has been so nominated, shall declare that member to be duly elected as the President and if more than one member have been so nominated the members shall proceed to elect the President by ballot.(5)Where more than two candidates have been nominated and at the first ballot no candidate obtains more votes than the aggregate votes obtained by the other candidate, the candidate who has obtained the smallest number of votes shall be excluded from the election and balloting shall proceed. The candidate obtaining the smallest number of votes at each ballot being excluded from the election until one candidate obtains more votes than the aggregate votes of the remaining candidates. The candidate who obtains more votes than those obtained by the remaining candidates or than the aggregate votes obtained by the remaining candidates, as the case may be, shall be declared to have been elected as President.(6)Whereas at any ballot any two or more candidates obtain an equal number of votes and one of them has to be excluded from the election, under sub-rule (5) the determination as between the candidates whose votes are equal of the candidate who is to be excluded shall be by drawing of lots.
