Section 8(iii) in The Bar Council of Rajasthan Election Rules, 1968
(iii)[ A candidate whose security had not been forfeited under clause (ii) of Rule 8, will be entitled to get refund of the same on application moved in this behalf. If no such application is moved within a period of one year from the date of declaration of result, the amount of security shall be deemed to have been waived and surrendered to the General Fund of the Bar Council.] [Added by Notification No. BCR/Gen. Meet./Min./Ju/2003/3844, dated 19.6.2003, Published in Rajasthan Gazette Part VII, dated 26.6.2003, w.e.f. 19.6.2003.]
