Section 15 in The Rajasthan Bar Council (First Constitution) Rules, 1961
15. 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 figure "1" 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 figure "2" or the figures "2" and "3" or the figures "2, 3 and 4" 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, and in the event of any erasures, obliterations or alterations in the voting paper or of the voting paper purporting to have been signed by the voter, the voting paper shall be deemed to have been defaced, and no votes purporting to have been given thereby shall be taken into account for the purposes of the election.(4)The decision of the Advocate-General whether a voting paper has or has not been defaced shall be final.
