Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999

(1)As soon as the counting of votes is completed, the Returning Officer shall draw a list of contesting candidates arranged in descending order of votes secured by them. He shall, then, declare as many candidates from the top of the list as there are vacancies to be filled up, as duly elected. In the event of there being an equality of votes between any two candidates, and the addition of one vote to anyone of such candidate will entitle him to be declared duly elected, the Returning Officer shall draw a lot in the presence of such candidates, and the candidate, whose name is first drawn shall be deemed to have secured one additional vote and shall be declared elected. The Returning Officer shall, then, complete the result sheet in Form-17, declare the results in Form-19, and then, send a Return of election in Form-21 to the District Election Officer, State Election Officer and the State Election Commission.