Section 23 in Orissa State Bar Council Rules, 1989
23. Ascertainment of quota.
- Every varied 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)and the value credited for a candidate under Clause (d) of Rule 26;(b)divide the total by a number which exceeds by one of the number of seats to be filled; and(c)add one to the quotient; ignoring the reminder, if any, the resulting number is the quota.
