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Union of India - Section

Section 76 in Conduct of Elections Rules, 1961

76. Ascertainment of quota.

- At any election where more than one seat is to be filled, every valid ballot paper shall be deemed to be of the value of 100, 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 a number which exceeds by 1 the number of vacancies to be filled; and
(c)add 1 to the quotient ignoring the remainder, if any, and the resulting number is the quota.