Section 48 in The Bar Council of Bihar Election Rules, 1968
48. Determination of result and publication thereof.
- (i) Upon the completion of count, a list of the candidates elected to the Bar Council shall be prepared and signed by the Returning Officer and the list shall be submitted by him to the Advocate-General who shall certify the same by his signature.(ii)After such certification a copy of the list shall be published in the Official Gazette and a copy thereof shall be sent to the Advocate General and to each of the President of the Advocate Association, Bar Association and Lawyers Association, Patna High Court and other Bar Association, Advocates Association in the State of Bihar, for information.(iii)On the publication of the list in the Official Gazette, the persons whose names appear in the list shall be deemed to have been declared as elected to the Bar Council.
