Section 30 in The Bar Council of Bihar Election Rules, 1968
30. Votes and preference to be exercised by voters.
- (i) Every voter shall have only one vote at the election irrespective of the number of seats to be filled.(ii)A voter in giving his vote-(a)shall place on his Ballot Paper the word (in English numerical 'One' word) in the space opposite the name of the candidate whom he chooses for his first preference;(b)may in addition on his Ballot Paper the word 'two' to the word 'Twenty five' (in English numerical word) as he may choose to do in the Ballot Paper in the space opposite the names of the candidates in the order of his preference;(c)may if he chooses to indicate fewer preference than up to "Twenty five";(d)shall not make or cause to be made erasure, obliterations or alterations in the Ballot Paper.(iii)The Ballot Paper bearing the signature of the voter or any erasures, obliterations or alterations shall be deemed to have defaced.
