Section 3(14) in The M.P. State Veterinary Council Rules, 1993
(14)The Poll. (a) If the number of duly nominated candidates for election does not exceed the number of members to be elected, the Returning Officer shall forthwith declare such candidates to be duly elected.(b)If the number of such candidates exceeds the number of members to be so elected, the Returning Officer shall, not later than 30 days before the date appointed for the poll send by airmail to every elector residing or practising abroad and by post to every other elector within the State or outside it but within the country, a letter of intimation in Form VI together with a numbered declaration paper in Form V, a voting paper in Form IV, containing the names of the candidates in alphabetical order and bearing the Returning Officer's initials or facsimile signature, a voting paper cover addressed to the Returning Officer and an outer cover also addressed to the said officer :Provided that the voting paper and other connected papers may also be sent to any elector on his applying to the Returning Officer for the same before the date appointed for the poll, if the Returning Officer is satisfied that the papers have not been sent to him.(c)A certificate of posting shall be obtained in respect of each and such letter of intimation sent to an elector.(d)An elector who has not received the voting and other connected papers sent to him by the post or who has lost them or in whose case the papers before their return to the Returning Officer have been inadvertently spoilt, may transmit a declaration in writing to that effect and request the Returning Officer not later than 15 days before the date appointed for the poll to send him fresh papers and if the papers have been spoilt papers shall be returned to the Returning Officer who shall cancel them on receipt.(e)In every case in which such fresh papers have been issued, a mark shall be placed against the number relating to the elector's name in the electoral roll to denote that fresh papers have been issued to him.(f)No election shall be invalid by reason of non-receipt by an elector of his voting paper and other connected papers.(g)Each elector shall have the right to vote for as many candidates as there are seats to be filled by the election and the vote shall be non-transferable.(h)Every elector desirous of recording his vote shall after filling up the declaration paper (Form V) and the voting paper (Form IV) according to the directions given in the letter of intimation (Form VI) enclose the voting paper in the voting paper cover stick up and enclose the said cover alongwith the declaration paper in the outer envelope addressed to the Returning Officer, and send that other envelope by post at the elector's own cost or by hand to the Returning Officer, so as to reach him not later than the appointed time for closure of voting on the date fixed for the poll.(i)On receipt by post or by hand, of the envelope containing the declaration paper and the closed cover containing the voting paper, the Returning Officer shall endorse on the outer envelope the date and the hour of its receipt.(j)All envelops received after the said day and hour shall be rejected.
