Section 20 in The Bar Council of Uttar Pradesh Election Rules, 1968
20. 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 Tin the space opposite the name of the candidate whom he chooses for his first preference, and(b)may in addition place on his voting paper the figure '2' or the figures '2' and '3', or the figures '2' and '3' and '4', and 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. Any voting paper containing any erasures, obliterations, overwriting and alterations or the signature of a voter shall be deemed to have been defaced, and no votes purporting to have been given thereby shall be taken into account for the purpose of the election.(4)The decision of the Returning Officer as to whether a voting paper has or has not been defaced shall be final.
