Section 386(1) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(1)If, at the end of any count, the number of votes credited to a candidate is greater than the quota the surplus shall be transferred, as in this Statute provided, to the continuing candidates for whom the next available preferences have been recorded on the voting papers in the parcel or sub-parcel last received by the elected candidate.
