Section 8(ii) in The Bar Council of Rajasthan Election Rules, 1968
(ii)Every nomination paper shall be accompanied by a deposit of [Rs. 10000/-] [Substituted for Rs. 8000/- approved by BCI in its meeting dated 27.6.2009 vide Resolution No. 41/09.] which will be forfeited in case the candidate is unable to secure at least [1/6th] [Substituted for ⅛th by Notification No. BCR/Not. 3/Elect/1998, dated 22.1.1998, Published in Rajasthan Gazette Part VII, dated 29.1.1998, page 191(1), w.e.f. 29.1.1998.] of the quota fixed for being elected unless his nomination paper is rejected or he withdraws within the time notified or dies before the poll.
