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State of Bihar - Section

Section 5 in The Bar Council of Bihar Election Rules, 1968

5. Method of Election.

- (i) Election to the Bar Council shall be by single transferable vote by and amongst the voters on the Electoral Roll in accordance with these rules.
(ii)The voting shall be by personal ballot:
Provided that the Presiding Officer and other persons who are appointed to assist at the poll may cast their votes at the Polling Station where they are deputed on Ballot Papers available there and these Ballot Papers should be placed in a separate Sealed Cover and sent to the Returning Officer alongwith the Ballot Boxes.