Section 34(5) in The Bar Council of Rajasthan Election Rules, 1968
(5)The Election Tribunal shall be appointed by the Bar Council on or before the date on which the time of the election is fixed under Rule 4. Where there is or are one or more vacancies in the tribunal by reason of death, resignation or any cause whatsoever the same shall be filled up by the Bar Council of India from amongst advocates on the roll of the State Bar Council concerned.
