Section 45(6) in The Bar Council of Bihar Election Rules, 1968
(6)For the purposes of computing the minimum period of 10 years provided for in the proviso to Section 3(2) of the Act and these rules.(i)the period during which an advocate may have been on the roll of any other State Bar Council or on the roll of any High Court or High Courts under the Indian Bar Council Act, 1926 shall be taken into account, and(ii)the period shall be computed as on the last date notified for receiving the nominations for the election.
