45. (i) If, after all the surpluses have been transferred as herein before directed, less than the number of candidates required, has been elected, the candidate lowest on the poll shall be excluded from the poll and his unexhausted ballot papers distributed among the continuing candidates according to the next preferences recorded thereon. Any exhausted ballot papers shall be set aside as finally dealt with.
(ii)The ballot papers containing original votes of an excluded candidate shall first be transferred.(iii)The ballot papers containing transferred votes of an excluded candidates shall then be transferred in the order of the transfer in which he obtained them.(iv)Each of such transfers shall be deemed to be as separate transfer.(v)If the total of the votes of the two or more candidates lowest on the poll, together with any surplus votes not transferred, is less than the votes credited to the next highest candidate, those candidates, may in one operation, be excluded from the poll and their vote transferred in accordance with the directions given in Clauses (i) to (iv) above.(vi)The process directed by this Regulation shall be repeated on the successive exclusions of the candidates lowest on the poll until the last vacancy is filled either by the election of the candidate with the quota, or as hereinafter provided.
