Section 13 in The Bar Council of Bihar Election Rules, 1968
13. Publication of list of candidates.
- When the number of candidates duly proposed is more than the number of seats to be filled, the Returning Officer shall notify the names of the proposed candidates in the prescribed Form 'B' of these rules at least ten days before the date fixed for election.(i)by posting the list of the candidates on the Notice Board of the Bar Council, and(ii)by sending the list of the candidates to-(a)The Advocate-General;(b)Presidents of the Advocates' Association, Bar Association and Lawyers' Association of the High Court; and(c)Presidents of the Bar Association and Advocates' Association in the different parts of the State.(N.B. - Names of candidates who have been on the State Roll for more than 10 years, if not already declared elected shall be marked with an asterisk).
