- Notice of the time and place of election shall be given by publication over the signature of the Secretary in one issue of a daily news paper in the State not less than 45 clear days before the date of election. The Notification shall specify inter alia :(i)the date for filing nominations;(ii)the date of scrutiny;(iii)the dates for withdrawal of candidature;(iv)the date or dates of polling;(v)the date, place and time for counting of votes from amongst advocates who on the relevant date will have been on the State Roll for at least 10 years;Provided that the last date for filing of the nominations shall not be less than 25 clear days before the date of the election and that there shall be at least 5 clear days after the last date of the scrutiny for withdrawal of the candidatures. Copies of the notice shall be affixed on the Notice Board of the Bar Council, and sent to the Advocate-General and to the Bar Associations and may also be sent to the Official Gazette of the State.
