(b)This procedure shall also be followed for the votes of a candidate who has secured votes 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 votes shall be transferred to the continuing candidate of any of the other State/Union Territory indicated on the Ballot Paper as next in the order of the voter's preference and for this the manner prescribed in Regulation 47 shall be followed.
