Section 33(2) in The Bar Council of Rajasthan Election Rules, 1968
(2)After such certificate, a copy of the list shall be published in the Official Gazette and shall also be sent to the Advocate-General or in his absence an advocate of not less than 15 years standing at the Bar nominated by him in advance and to the Bar Associations to be affixed as they may direct, and may also be sent to other similar associations. A copy of the same shall also be put up on the Notice Board of the Bar Council.
