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 40] [Entire Act]

State of West Bengal - Subsection

Section 40(19) in West Bengal Co-operative Societies Rules, 2011

(19)
(i)Soon after the counting of votes is over, the Presiding Officer shall prepare and certify a return setting forth—
(a)total number of ballot papers issued;
(b)the number of valid votes given to each candidates; and
(c)the number of ballot papers declared to be invalid or rejected.
(ii)On the basis of the return, the candidates who have secured the largest number of valid votes shall be declared elected at the general meeting and their names shall be immediately published on the Notice Board of the Society under the signature of the Presiding Officer, and in case of equality of votes secured by two or more candidates, lots shall be drawn in such manner as the Presiding Officer may fix, to determine the names of the successful candidate or candidates.