Section 35(2) in The Bar Council of Rajasthan Election Rules, 1968

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State of Rajasthan - Subsection

Section 35(2) in The Bar Council of Rajasthan Election Rules, 1968

(2)Name...................................Address...................................................Serial Number in the Electoral Roll........................Number on the State Roll........... Date of Enrolment.......................

Date...................

Signature

I am willing to serve on the Bar Council, if elected.

Name & Address of theCandidate :	Signature of the CandidateNumber in theElectoral
.................................	Roll ...............................
.................................	Enrolled on....................
Date ................

The Bar Council of Rajasthan, JodhpurForm 'B'Subject to Necessary Modifications[Under Rule 12(a)]List of Candidates. - The following is the list of candidates for the election to the Bar Council to be held on................I. Candidates whose names 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

Dated : ................SecretaryBar Council of RajasthanThe Bar Council of Rajasthan, JodhpurForm 'C'(Under Rule 14)Voting Paper(Election Date..................)Members have to be elected.

S.No.	Name as in Roll	Date of Enrolment	Place and Address	Mark of Voter
1	Samson*	1.5.1905		...
2	Ranga	4.5.1965		...

*An asterisk mark indicates that the name of the candidate has been on the State Roll for at least ten years.Date :Facsimile of SecretaryThe Bar Council of Rajasthan, JodhpurForm 'D'(under Rule 22)Election to the Bar Council of Rajasthan

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State of Rajasthan - Subsection

Section 35(2) in The Bar Council of Rajasthan Election Rules, 1968