Section 11 in The Rajasthan Bar Council (First Constitution) Rules, 1961
11. Despatch of voting papers to mofussil voters.
(1)Not less than seven days before the date fixed for election, the Secretary shall send by registered post to each voter who neither ordinarily resides not ordinarily practises in the city of Jodhpur at the last address appearing in the list of voters, prepared under Rule 10, a voting paper bearing the names of all the candidates duly proposed and stating the number of members to be elected, together with an envelope for its return.(2)The envelope referred to in sub-rule (1) shall be signed by the voter and his signature shall be attested by a magistrate or a justice of the Peace a Judicial Officer or a Gazetted Officer of the Stale Government, and unless it is so signed and attested, no votes purporting to have been given shall be taken into account for the purposes of the election.(3)The voting paper shall be placed in a closed envelope and the same shall be placed in the envelope for return referred to in sub-rule (1) and shall be returned so as to reach the Secretary at or by the time fixed for the closing of the election.(4)The Secretary on receipt of such envelope shall open it and place the envelope containing to voting paper in a sealed box.
