Section 9(ii) in The Bar Council of Bihar Election Rules, 1968
(ii)Every Nomination Paper shall be accompanied by a sum of [Rs. 5000/-] [Approved by Bar Council of India in its meeting dated 15th & 16th April, 2000.] either in cash or by Bank Draft in favour of the Bihar State Bar Council Payable at Patna as Security Deposit.The deposit shall be forfeited if at an election poll has been taken, the candidate is not elected and he does not get more than ¼th of the number of votes prescribed in this behalf as sufficient to secure the return of a candidate otherwise the amount will be returned to the candidate. The security shall also be returned to a candidate who withdraws on or before the date fixed for the withdrawal.
