Section 18 in The Rajasthan Bar Council (First Constitution) Rules, 1961
18. Arrangement of valid voting papers in parcel.
- After rejecting the voting paper which are invalid or which cannot be taken into account for the purposes of the election under these Rules, the Secretary shall,-(a)arrange the remaining voting papers in parcels according to the first preference recorded for each candidate;(b)count and record the number of papers in each parcel; and(c)credit to each candidate the value of papers in his parcel.
