Section 3 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
3. Nomination. - (i) Every candidate for election as a member of the Bar Council shall be proposed under the signature of a voter on Form No. 1, prescribed by the Bar Council, which shall be delivered to the Secretary by the proposer or the candidate, personally or sent per post or by messenger so as to reach the Secretary on or before the date fixed for nomination. Such proposal shall further contain the acceptance of the candidates to serve on the council. A voter shall not be entitled to propose more candidates than the number of seats to be filled in.
(ii)Such nomination shall be accompanied by a deposit of Rs. 100 (Rupees one hundred) only, and this deposit shall be made to the Secretary in cash or Bank-Draft or by M.O.:Provided that if more proposals than one are received in respect of a candidate, a single deposit of Rs. 100 shall be sufficient.(iii)The amount of deposit shall be non-refundable and shall be credited to the fund created under Section 15(2) (b) of the Act, except in cases of-(a)withdrawal of candidates within the prescribed time; or(b)if the nomination of a candidate is rejected; or(c)if a candidate dies before the commencement of the poll.
