Section 2 in The Rajasthan Bar Council (First Constitution) Rules, 1961
2. Definitions.
- In these Rules, unless the context otherwise requires-(i)"Act" means the Advocates Act, 1961;(ii)"Advocate-General" means the Advocate General for the State;(iii)"Bar Council" means the Bar Council for the State;(iv)"Chairman" means the Chairman of the Bar Council;(v)"Continuing candidate" means any candidate not elected and not excluded from the poll at any given time;(vi)"Count" means-(a)all the operations involved in the counting of the First preferences recorded for candidates, or(b)all the operations involved in the transfer of the surplus of an elected candidate, or(c)all the operations involved in the transfer of the total value of votes of an excluded candidate;(vii)"Exhausted paper" means a voting paper on which no further preference is recorded for a continuing candidate, and includes a voting power on which-(a)the names of two or more candidates, whether continuing or not, are marked with the same figure and are next in order of preference; or(b)the name of the candidate next in order of preference, whether continuing or not, is marked by a figure not following consecutively after some other figure on the voting paper or by two or more figures;(viii)"first preference" means the figure "1" set opposite the name of a candidate; "second preference" means the figure "2" set opposite the name of a candidate; "third preference" means the figure "3" set opposite the name of a candidate, and so on;(ix)"original vote" in relation to any candidate, means a vote derived from a voting paper on which a first preference is recorded for such candidate;(x)"Secretary" means the Secretary to the Bar Council;(xi)"surplus" means the number by which the value of the votes, original and transferred, of any candidate, exceeds the quota;(xii)"transferred vote" in relation to any candidate, means a vote the value or part of the value of which is credited to such candidate and which is derived from a voting paper on which a second or a subsequent preference is recorded for such candidate;(xiii)"unexhausted paper" means a voting paper on which a further preference is recorded for a continuing candidate;(xiv)"voter" means any person entitled by virtue of section 53 of the Act to vote at the elections to the Bar Council to be constituted for the first time.
