Section 30 in Orissa State Bar Council Rules, 1989
30. Disputes as to validity of elections.
(1)Any voter may contest the validity of the election of a candidate declared to have been elected to the Bar Council by a petition signed by him and supported by an affidavit and delivered to the Secretary personally or sent by registered post so as to reach him within 15 days from the date of publication of the result of the election.(2)The petition 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 shall be paid in Cash/Bank Draft or sent by Money order. In case it is sent by M.O. the M.O. receipt shall also be attached to the petition. The fee shall not be refundable.(3)Such petition shall conclude as respondents all the contesting candidates and the petition shall be accompanied by as many as copies as there are respondents.(4)All disputes arising under the above sub-rule shall be decided by a Tribunal to be known as "Election Tribunal" comprising 3 Advocates whose names are on the State Roll and who are not less than of 19 years standing.(5)The Election Tribunal shall be appointed by the Bar Council on or before the date in which the time of the election fixed under Rule 4.(6)The Election Tribunal shall have all or any of the following powers :(i)To dismiss a petition(ii)To order recount(iii)To declare any candidate to have been duly elected on a recount.(iv)To set aside the election of a candidate who either by himself or through any other person acting with his consent is guilty of corrupt practices.
