Section 24 in Orissa State Bar Council Rules, 1989
24. Candidates with quota to be elected.
- If at the end of any count or at the end of the transfer of any parcel or sub-parcel of any excluded candidate the voting papers credited to a candidate is equal to or greater than to the quota the candidate shall be declared elected;Provided that :(i)No candidate who has not been an advocate on the State Roll for at least 10 years, shall be elected if 7 candidates less than 10 years standing have already been declared elected.(ii)If at the end of any Court, there are two or more who have been on the State Roll for at least 10 years getting more than the quota as aforesaid but the member of candidates that yet be elected from such category under the proviso to Section 3 (2).(b)is less than that number, the candidate who has obtained greater value of votes shall be declared elected in preference candidate whose value of votes is less.(iii)In the case of two or more persons if the category referred to in proviso (ii) above, getting the same value of vote at the end of any Court, the Returning Officer conducting the election shall decide by lot which of such persons shall be declared elected(iv)The other candidates or candidates not declared elected aforesaid by reason of the proviso to Section 3(3)(b) of these rules shall be excluded from the poll.
