Section 8(2) in The Indian Bar Councils (U.P. Amendment) Act, 1950
(2)There shall, for purposes of elections under clauses (c) and (d) of sub-section (1) of section 4 be prepared in the manner prescribed-(a)an electoral list of advocates entitled to vote under clause (c) aforesaid;(b)separately in respect of each territorial constituency referred to in sub-section (1), a territorial electoral list of advocates entitled to vote in such constituencies:Provided that the first electoral lists shall be prepared by the High Court.
