Section 25 in The Rajasthan Bar Council (First Constitution) Rules, 1961
25. Determination of result and publication thereof.
(1)Upon the completion of count, a list of the candidates elected to the Bar Council shall be prepared and signed by the Secretary and submitted by him to the Advocate-General who shall certify 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 and to the President of the Advocates' Association to be affixed as they may direct and may also be sent to other similar associations, if any, in the different parts of the State.(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.
