Section 478 in Rules of the High Court of Judicature for Rajasthan, 1952
478. Obtaining of the highest number of votes.
- The five Advocates mentioned in section 4, sub-section (2) of the Indian Bar Council Act, shall be those five who answering that description have obtained the highest number of votes. The remaining five Advocates to be declared elected shall be those who have obtained the highest number of votes excluding from consideration the five above mentioned.
