Section 470 in Rules of the High Court of Judicature for Rajasthan, 1952
470. The mode of filing nominations.
(a)Every candidate for election as a member of the Bar Council shall be nominated by five voters by letter addressed to the Registrar, and signed by each of such voters, the signatures being attested by the Presiding Officer of a Civil Court under his seal.(b)The letter shall bear the assent of the candidate nominated for election and such assent shall also be attested in the manner indicated in clause (a).(c)The letter shall also indicate the number assigned in the electoral list and the place of business, of each of the proposers, and of the candidate.
