Section 26 in The Bar Council of Uttar Pradesh Election Rules, 1992
26. 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 an excluded candidate, the value of voting papers credited to a candidate is equal to or greater than the quota that 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 12 candidates of less than 10 years standing have already been declared elected.(ii)If at the end of any count, here are two or more candidates, who have not been on the State Rolls for at least 10 years, getting more than the quota as aforesaid but the number of candidates that can yet be elected from such category under the proviso to Section 3(2) (b) is less than that number the candidate who has obtained the greater value of votes shall be declared elected in preference to the candidate whose value of votes is less.(iii)In the case of two or more persons of the category referred to in proviso (ii) above, getting the same value of votes at the end of any count, the Returning Officer conducting the election shall decide by lot which of such persons shall be declared elected.(iv)The other candidate or candidates not declared elected as aforesaid by reasons of the proviso to Section 3 (2) (b) of the Act and these rules shall be excluded from the poll.
