Section 45(5) in The Bar Council of Bihar Election Rules, 1968
(5)In the case of every election of member of a State Bar Council, the State Bar Council shall-(a)notify the minimum number of seats that should be filled up from amongst advocates who on the relevant date will be advocates on a State Roll for at least 10 year.(b)require every candidate to specify in his nomination paper the date of this enrolment and the period for which his name had been on the roll of one or more High Court under the Indian Bar Council Act, 1926, and the roll or rolls of State Bar Councils under the Advocates Act, 1961 with full particulars thereof.(c)indicate on the voting paper which of the candidates have been on a State Roll for at least 10 years as required.
