Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 18 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

18. 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 values credited for candidates under clause (c) of Rule 17;
(b)divide the total by a number which exceeds by one 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.
Total number of valid votes polledNumber of seats + 1| + 1