Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ELECTION OF A VICE-PRESIDENT OF A CANTONMENT BOARD RULES, 1924 CONTENTS 1. 1 2. 2 3. 3 ELECTION OF A VICE-PRESIDENT OF A CANTONMENT BOARD RULES, 1924 No. 61, dated the 29th August, 1942.-In exercise of the powers conferred by Cl. (g) of Section 31, read with sub-section (3) of Sec. 20 of the Cantonments Act, 1924 (2 of 1924), the Central Government is pleased to make the following rules, the same having been previously published as required under Section 31, namely : 1. 1 :- At an election of a Vice-President to be held at a meeting of the Board every elected member who wishes to propose a member from among the elected members for election shall- (i) ascertain previously that the member so proposed is willing to serve, if elected; and (ii) hand to the President a notice containing the name of the member he desires to propose signed by himself and some other elected member as seconder. 2. 2 :- The President shall read out to the Board the names of the candidates, together with those of their proposers and seconders, and if only one person has been proposed for election, shall declare that person duly elected. If more than one person has been proposed, the elected members of the Board shall then proceed to vote on the question by ballot, and the President shall declare the person who receives the most votes to be duly elected. The ballot shall be held in such manner as the President may direct. 3. 3 :- In the event of an equality of votes the election shall be determined by drawing lots in such manner as the President may direct.