Section 31 in The Bar Council of Uttar Pradesh Election Rules, 1968
31. Determination of result and publication thereof:-
(i)Immediately upon the completion of count, a list of the candidates elected to the Bar Council shall be prepared , signed and certified by the Returning Officer and sent by him to the Secretary.(ii)The Returning Officer shall place all the valid voting papers in a sealed parcel or parcels.(iii)After such certificate the Secretary shall cause the names of successful candidates to be published in the Gazette and in such newspapers as the Bar Council may select.The Secretary shall also send a list of successful candidates to the Advocate General, to the Presidents of all the association in the State referred to therein before, and to the successful candidates.(iv)On the publication of the list in the U.P. Gazette, the persons whose names appear in the list shall be deemed to have been declared as elected.
