Section 40 in The Bar Council of Bihar Election Rules, 1968
40. Ascertainment of quota.
- Every Voting Paper shall be deemed to be of the value of one hundred, and the quota sufficient to secure the return of a candidate at the election shall be determined as follows:(a)add the value credited for a candidate under clause (d) of Rule 39;(b)divide the total by a number which exceeds by one of the number or seat to be filled; and(c)add one to the quota ignoring the remainder if any resulting number is the quota.
