Section 8 in The Bar Council of Uttar Pradesh Election Rules, 1968
8. Candidates how to be proposed:
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. A 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 candidate 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. 200 (rupees two hundred) only, and this deposit shall be made to the Secretary in cash or Bank Draft and for such deposit a receipt shall be issued in Form E:Provided that if more proposals than one are received in respect of a candidate, a single deposit of Rs. 200 shall be sufficient.(iii)The amount of deposit shall be credited to the fund created under Section 15 (2) (b) of the Act, except in case 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.Provided further that the deposit of every candidate standing for election shall stand forfeited in case the candidate is unable to secure at least one-sixth of the quota fixed for election and is not elected. Whereas the deposit of remaining candidates will be refundable to them.(iv)A candidate shall not be eligible for nomination, if he suffers from any disqualification as laid down in the rules framed by Bar Council of India in Part III, Chapter I as specified in Appendix I to these rules.
