Section 26 in The Rajasthan Bar Council (First Constitution) Rules, 1961
26. Disputes as to validity of election.
(1)A candidate may contest the validity of the election of a candidate declared to have been elected to the Bar Council by a letter signed by him and addressed to the Secretary.(2)Such letter shall state the grounds on which the validity of the election is contested and shall be delivered to the Secretary within seven days of the date of publication in the Official Gazette of the list under Rule 25.(3)The Secretary shall on receipt of any such letter refer the dispute arising therefrom to the authority specified in Rule 28 for decision.(4)Subject to the other provisions contained in this rule, after the expiry' of seven days from the date of such publication, the validity of the election of a candidate shall not be contested on any ground whatsoever.
