Section 33 in The Bar Council of Rajasthan Election Rules, 1968
33. Determination of Result and Publication thereof.
(1)Upon the completion of the count, a list of the candidates elected to the Bar Council shall be prepared and signed by the Returning Officer and submitted by him to the Advocate-General or in his absence, an advocate of not less than 15 years standing at the Bar nominated by him in advance who shall verify the same by his signature.(2)After such certificate, a copy of the list shall be published in the Official Gazette and shall also be sent to the Advocate-General or in his absence an advocate of not less than 15 years standing at the Bar nominated by him in advance and to the Bar Associations to be affixed as they may direct, and may also be sent to other similar associations. A copy of the same shall also be put up on the Notice Board of the Bar Council.(3)On the publication of the list in the Official Gazette the persons whose names appear in the list shall be deemed to have been declared as elected. The members of the Bar Council shall be deemed to have been elected on the date of publication of their names in the Official Gazette.
