- (i) Every candidate for election as a member of the Bar Council shall be proposed by one voter and seconded by another voter. The nomination paper shall be delivered to the Secretary either personally or through a written authorised agent or sent by registered post so as to reach the Secretary on or before the date specified in the Notification under Rules.(ii)Every Nomination paper shall be accompanied by a fee of [Rs. 2500/-] [Vide Council Resolution dated. 7.10.01, approved by the B.C.I. Resolution dated 22-25/12/01 vide L. No. BCI/178/9.1.02.] which is non-refundable.Provided further that 50% of the fees shall be refunded to a candidate withdrawn on or before the last date of withdrawal.
