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State of Rajasthan - Section

Section 35 in The Bar Council of Rajasthan Election Rules, 1968

35. Conduct of Elections.

- Except as otherwise provided in these Rules the Secretary shall be incharge of the conduct of the election.Explanation. - For the purpose of these Rules, the "Secretary" shall mean a person appointed as Secretary under Section 11 of the Act, or any other person appointed by the Bar Council to perform the duties of the Secretary under these Rules.The Bar Council of Rajasthan, JodhpurForm 'A'(Under Rule 8)Form of Nomination Paper for Election to the Bar Council of RajasthanToThe Secretary,Bar Council of Rajasthan,Jodhpur.Sir,We nominate.................................................an advocate on the Roll of the Bar Council of Rajasthan enrolled on.................. practising at........................... as a candidate for election to the Bar Council of Rajasthan to be held on...............................................
(1)Name................................ Address.................................................. . Serial Number in the Electoral Roll .............. Number on the State Roll .......................... Date of Enrolment.......................
Date................... Signature
(2)Name...................................Address...................................................Serial Number in the Electoral Roll........................Number on the State Roll........... Date of Enrolment.......................
Date................... Signature
I am willing to serve on the Bar Council, if elected.
Name & Address of theCandidate : Signature of the CandidateNumber in theElectoral
................................. Roll ...............................
................................. Enrolled on....................
Date ................  
The Bar Council of Rajasthan, JodhpurForm 'B'Subject to Necessary Modifications[Under Rule 12(a)]List of Candidates. - The following is the list of candidates for the election to the Bar Council to be held on................I. Candidates whose names have been on the State Roll for at least 10 years as required under the proviso to Section 3(2)(b) of the Act.
Name Date of Enrolment Ordinary Place of Practice
1 2 3
II. Candidates who have been on the State Roll for less than 10 years.
Name Date of Enrolment Ordinary Place of Practice
1 2 3
Dated : ................SecretaryBar Council of RajasthanThe Bar Council of Rajasthan, JodhpurForm 'C'(Under Rule 14)Voting Paper(Election Date..................)Members have to be elected.
S.No. Name as in Roll Date of Enrolment Place and Address Mark of Voter
1 Samson* 1.5.1905   ...
2 Ranga 4.5.1965   ...
*An asterisk mark indicates that the name of the candidate has been on the State Roll for at least ten years.Date :Facsimile of SecretaryThe Bar Council of Rajasthan, JodhpurForm 'D'(under Rule 22)Election to the Bar Council of Rajasthan