Section 21(5) in The Rajasthan Bar Council (First Constitution) Rules, 1961
(5)If the surplus of any candidate to be transferred arises from transferred as well as original votes, the Secretary shall re-examine all the papers in the sub-parcel last transferred to the candidate, divide the unexhausted papers into sub-parcels according to the next preferences recorded thereon, and then deal with the sub-parcel in the same manner as is provided in the case of sub-parcels referred to in sub-rule (4).
