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] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3) in The Rajasthan Bar Council (First Constitution) Rules, 1961

(3)When at the end of any count only one seat remains unfilled, and there are only two continuing candidates and each of them, has the same value of votes and no surplus papers can be transferred, the Secretary shall decide by lot which of them shall be excluded, and after excluding him in the manner aforesaid declare the other candidate to be elected.