Section 12(1)(d) in Bar Council Of India Rules

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

(d)

(i)The name of the candidate for the election shall be proposed by one member and seconded by another member at the meeting.

(ii)No member shall propose or second more than one name.

(iii)If only one member has been duly nominated, he shall be declared elected.

(iv)Any candidate nominated may withdraw before voting takes place.

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