(1)At any election where only one seat is to be filled, every valid ballot paper shall be deemed to be of the value of 1 at each count, and the quota sufficient to secure the return of a candidate at the election shall be determined as follows: -(a)add the values credited to all the candidates under clause (c) of rule 74;(b)divide the total by 2; and(c)add 1 to the quotient ignoring the remainder, if any, and the resulting number is the quota.
