Section 17 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
17. Arrangement of valid voting papers in parcels. - After rejecting the voting papers which are invalid or which cannot be taken into account for the purposes of the election under these rules, the Returning Officer shall place them in a separate sealed cover along with a list thereof signed by him, and thereafter-
(a)arrange the remaining voting papers in parcels according to the first preference recorded for each candidate;(b)count and record the number of papers in each parcel; and(c)credit to each candidate the value of papers in his parcel.
