Section 33 in Orissa State Bar Council Rules, 1989
33. Conduct of elections.
- Except as otherwise provided in the rules the Secretary of the Bar Council shall be in charge of the conduct of the election.Explanation - For the purposes of these rules, the "Secretary" shall mean a person appointed as Secretary under Section 7 of the Act or any other person appointed by the Bar Council to perform duties of the Secretary under these rule.The Bar Council Of OrissaForm -I(Under Rule 9)Nomination PaperFor Election To The Bar Council Of OrissaToThe SecretaryBar Council of OrissaSir,I nominate.................. an Advocate on the rolls of the Bar Council of Orissa enrolled on...........practising at...... as a candidate for election to the Bar Council of Orissa to be held on..........
