Section 91 in The Punjab State Election Commission Act, 1994
91. Procedure in case of an equality of votes.
- If during the trial of an election petition, it appears that there is an equality of votes between any candidate at the election and that the addition of a vote would entitle any of those candidates to be declared elected, then,-(a)any decision made by the Returning Officer under the provisions of this Act shall in so far as it determines the question between those candidates, be effective also for the purposes of the final decision of the election petition; and(b)if that question is not determined by such a decision, the Election Tribunal shall decide between them by lot and proceed as if the one on whom the lot then falls, has received an additional vote.
