Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR THE ELECTION OF MEMBERS OF THE EXECUTIVE COMMITTEE UNDER SUB SECTION (1) OF SECTION 11 OF THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968 CONTENTS 1. Executive Committee 2. Procedure for nomination 3. Right of nomination 4. Declaration of election without poll 5. Poll 6. Declaration of result 7. Determination by lot 8. Finality of decision RULES FOR THE ELECTION OF MEMBERS OF THE EXECUTIVE COMMITTEE UNDER SUB SECTION (1) OF SECTION 11 OF THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968 RULES FOR THE ELECTION OF MEMBERS OF THE EXECUTIVE COMMITTEE UNDER SUB SECTION (1) OF SECTION 11 OF THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968 1. Executive Committee :- The election of members of the Executive Committee of the Council shall be conducted by the Chairman of the Council or in his absence by the Vice Chairman and in the absence of both the Chairman and the Vice Chairman, by the person presiding over the meeting of the Council. 2. Procedure for nomination :- Every candidate for election shall be duly proposed by a member, of the Council and seconded by another, Every candidate shall at the time of his nomination, signify his consent in writing to serve on the Executive Committee if elected. 3. Right of nomination :- Every member of the Council shall be entitled to propose or second as many candidates in terms of the number of seats to be filled in. 4. Declaration of election without poll :- If the number of candidates nominated does not exceed the number of members to be elected, the Chairman of the meeting shall declare all such candidates to have been duly elected. 5. Poll :- If the number of candidates nominated exceeds the number of members to be elected, the Chairman of the meeting shall hold an election in the following manner namely: (a) The names of the candidates nominated shall be conspicuously exhibited in writing on a black board or in any other convenient manner so as to be visible to the members. (b) Every member wishing to vote shall be supplied with a voting paper initialled by the Chairman of the meeting and containing the names of the candidates either typewritten or cyclostyled in English, in alphabetical order with some space between one name and another. The member shall then proceed to the place set apart for the purpose of voting and put the mark X against the name of the candidate or candidates for whom he wishes to vote. He shall then fold up the voting paper so as to conceal his vote and after showing to the Chairman of the meeting and obtaining the Chairman initials, deposit the same in a ballot box. 6. Declaration of result :- The Chairman of the meeting shall declare the candidates to have been duly elected (upto the number of members to be elected) to whom the majority of votes have been given. 7. Determination by lot :- If there is an equality of votes between two or more candidates, the choice of the member to be elected shall be determined by the Chairman of the meeting by lot. 8. Finality of decision :- If any dispute arises in connection with any election under these rules, the dispute shall be referred to the Government whose decision thereon shall be final.