Section 386(5) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(5)If the total number of papers in the sub-parcels of transferable papers is equal to or less than the surplus, the Registrar shall transfer the whole of each sub-parcel of transferable papers to the continuing candidates indicated thereon as the elector's next available preference, and shall set aside as a separate parcel so many of the non-transferable papers as are not required for the quota of the elected candidate. The particular papers set aside shall be those last filed in the parcel of non-transferable papers.
