Section 51(2) in The Bar Council of Bihar Election Rules, 1968

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State of Bihar - Subsection

Section 51(2) in The Bar Council of Bihar Election Rules, 1968

(2)Name...........................Address.......................Number in the Electoral Roll.................Date....................Signature

I am willing to serve on the Bar Council, if elected.
Name and Address of the Candidate:	Signature of the Candidate
	Number in the Electoral Roll.........
Date	Enrolled on..........

The Bar Council of State of BiharForm 'B'List of candidates[Under Rule 13]The following is the list of candidates for the election to the Bar Council to be held on......I. Candidates whose name have been on the State Roll for at least 10 years as required under the Proviso to Section 3(2)(b) of the Act.

Name	Date of Enrolment	Ordinary Place of Practice
1	2	3

II. Candidates who have been on the State Roll for less than 10 years.

Name	Date of Enrolment	Ordinary Place of Practice
1	2	3

Returning OfficerBar Council of State of BiharDate.....The Bar Council Of State Of BiharForm 'C'Voting Paper[Under Rule 15](Election Dated......)Twenty Five Members have to be elected.

S. No.	Name as in Roll	Date of Enrolment	Place and Address	Mark of Voter
1	A	1.5.1965		.........
2	B	4.5.1965		.........

An asterisk mark indicates that the name of the candidate has been on theState Roll for at least ten years.Date............Facsimile of Returning Officer.Election to the Bar Council of State of BiharForm 'D'Ballot Papers Account[Under Rule 32(1)(g)]

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State of Bihar - Subsection

Section 51(2) in The Bar Council of Bihar Election Rules, 1968