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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(1)At any election from an electoral college, where only one seat is to be filled, every valid ballot paper shall be deemed to be of the value of 1 at each count, and the quota sufficient to secure the return of a candidate at the election shall be determined as follows-
(a)add the value credited to all candidates under clause (c) of Rule 67;
(b)divide the total by 2; and
(c)add 1 to the quotient ignoring the remainder if any and the resulting number is the quota.