Section 14 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
14. Method of voting. - (1) Every voter shall have only one vote at the election irrespective of the number of seats to be filled.
(2)A voter in giving his vote-(a)shall place on his voting paper the word "one" or "first" in the space opposite the name of the candidate whom he chooses for his first preference; and(b)may place on his voting paper the word "Two" or "second" or the word "Three" or "third" and "Four" or "fourth" and so on, in the space opposite the names of the other candidates in the order of his preference.(3)A voting paper shall not be signed by a voter. Any voting paper containing any erasures, obliterations and alterations or the signature of a voter shall be deemed to have been defaced, and no votes purporting to have been given thereby shall be taken into account for the purpose of the election.(4)The decision of the Polling Officer as to whether a voting paper has or has not been defaced shall be final.
