Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 69 in The Rajasthan Waqf Board (Election of Members) Rules, 1999

69. Ascertainment of quota.

- At any election where more than one seat is to be filled, every valid ballot paper shall be deemed to be of the value of 100, and the quota sufficient to secure the return of a candidate at the election shall be determined as follows-
(a)add the value credited to all the candidates under clause (c) of Rule 67.
(b)divide the total by number which exceeds by 1 the number of vacancies to be filled; and
(c)add 1 to the quotient ignoring the remainder, if any, and the resultant number is the quota.