Section 26(1) in The Orissa Dental Council Rules, 1969
(1)The President and the Vice-President of the State Council shall be elected at a meeting of the members of the State Council specially convened for the purpose by the Returning Officer. The members present shall elect a temporary Chairman by a ballot if necessary under the supervision of the Registrar. The meeting shall then proceed to elect the President under the supervision of the Chairman by ballot. It shall be competent for any member to nominate by ballot any other member for the office of the President and the temporary Chairman shall announce the names of the members so nominated and arrange for a ballot every vote which shall be given at such a ballot for a person who has not been nominated shall be void and ineffectual. If any two persons are nominated the voting on the first ballot shall be final except in case of equality of votes. If more than two persons are nominated the candidate obtaining the lowest number of votes at the first ballot, shall be eliminated and this process shall continue until only two candidates remain when the ballot shall be final except in the case of equality of votes. If one of the candidates secures more than 50 per cent of the votes cast, he shall be declared elected. In the case of an equality of votes a further ballot shall be taken and if that be indecisive the election shall be decided by drawing lots.
