Section 6(17) in The State Pharmacy Council Rules, 1951
(17)When an equality of votes is found to exist between any candidates, and the addition of a vote will entitle any of the candidates to be declared elected, the determination of the person to whom such one additional vote shall be deemed to have been given shall be made by lot to be drawn by the Returning Officer, and in such manner as the President or the person authorised by him in his behalf may determine.
