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State of Odisha - Section

Section 85 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

85. Voting and result of election.

(1)Every [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] wishing to cast his vote shall be supplied a voting paper on which the names of all the candidates shall be printed, typed, cyclostyled or legibly written in the following Form, both in English and Oriya.FormVoting Papers
Name of the Candidates Column for placing the cross mark against thecandidate for whom the vote is given
(1)ShriShri (2)
   
(2)The voter shall then proceed to the place set apart for the purpose and there he shall place cross mark in column (2) against the name of the candidate for whom he wishes to vote. He shall then fold the voting papers so as to conceal his vote and deposit the same in a ballot box placed in the view of the President of the meeting.
(3)The ballot box shall be so constructed that the paper may be placed therein but not extracted therefrom without the box being opened.
(4)President of the meeting shall then open the box and count the votes in the presence of the [Corporators] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] and declare the result of the election in accordance with following manners, namely
(i)If there are only two candidates, the one who secures the larger number of votes shall be declared to have been elected. In the event of there being an equality of votes between the two candidates, the President of the meeting shall draw lots in the presence of the [Corporators] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] and person whose name is first drawn shall be declared to have been duly elected.
(ii)If there are more than two candidates, the one who obtains the smallest number of voter shall be eliminated and the votes taken again. If there is an equality of votes among all the candidates, or if two or more candidates lowest on the list have obtained an equal number of votes, the President of the meeting shall ascertain by casting lots in the presence of the [Corporators] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] which of such candidates shall be eliminated. The elimination shall be repeated until two candidates only are left when votes shall be taken for the last time and the candidate who secures the higher number of votes shall be declared to have been duly elected. In the event of there being an equality of votes at the final stage between two remaining candidates, the President of the meeting shall draw lots in the presence of the [Corporators] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] and the person whose name is first drawn shall be declared to have been duly elected.