43. Subject to the provisions contained in Regulation 42 :
(i)If the number of the ballot papers in any such bundle is equal to the quota, the ballot papers shall be set aside as finally dealt with. Provided that a candidate who secures votes which are equal to or greater than the quota but cannot be elected because other members securing more votes have been deemed to have been elected according to the number of seats reserved for the particular State/Union Territory, his vote shall be transferred to the continuing candidate of any of the other States/Union Territories indicated on the Ballot Paper as next in order of the voter's preference and for this the manner prescribed in Regulation 47 shall be followed.(ii)If the number of the ballot papers in any such bundle is larger than the quota, the surplus shall be transferred to the continuing candidate indicated on the Ballot Papers as next in the order of the voter's preference and for this the manner prescribed in Regulation 47 shall be follows.
