Section 27 in The Bar Council of Rajasthan Election Rules, 1968
27. Ascertainment of Quota.
- Every voting paper shall be deemed to be of the value of one hundred, and the quota sufficient to secure the return of a candidate at the election shall be determined as follows-(a)add the value credited for a candidate under clause (c) of Rule 26;(b)divide the total by a number which exceeds by one of the number of seats to be filled; and(c)add one to the quotient, ignoring the remainder, if any, the resulting number is the quota.
