Section 25 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
25. At the expiry of twenty-one days from the date of publication aforesaid of the list, the election shall be final and the voting papers shall be destroyed:
Provided that where the validity of an election has been challenged as provided in Chapter IV the voting papers shall be preserved and dealt with as the authority specified in Rule 1 (iii) of Chapter IV may direct.
