Section 44 in The Bar Council of Uttar Pradesh Election Rules, 1992
44. An appeal shall lie to the Bar Council of India at the instance of an aggrieved advocate within a period of thirty days from the date of the order passed under Rules 42 and 43.
Form Under Rule 40The Bar Council..............................Dear Sirs,(1)I am enclosing herewith a Postal Order/Bank Draft/Cash for Rs. 30/- being the payment under Rule 40, Chapter II, Part VI of the Rules of the Bar Council of India.(2)I am enrolled as an Advocate on the Rolls of your State Bar Council.(3)I am ordinarily practising at............................................................... in the territory/State of..........................................................(4)I am a member of the..................................................................... Bar Association/ not a member of any Bar Association.(5)My present address is..........................................................Dated:Place:SignatureName in Block LettersEnrolment No....................Received a sum of Rs. 30/- from..........,............................................... towards payment under Rule 40, Chapter II, Part VI of the Rules of the Bar Council of India by way of Postal Order/Bank Draft/Cash on..........................................................Dated:Place:SecretaryBar Council of................
