Section 6 in The Bar Council of Bihar Election Rules, 1968
6. Notice of publication of Electoral Roll and correction thereto.
- The Bar Council shall at least one month before the date of publication of notice notify to all Bar Associations, about the intended election and the date by which objections, if any, to the Electoral Roll may be filed before the Bar Council and shall send one copy of the Electoral Roll to the President of each Bar Association. A copy of the notice and Electoral Roll shall also be hung on the Notice Board of the Bar Council.It shall be open to any person to file an objection for correction of the State Roll and the Electoral Roll on or before the date fixed in the abovementioned notice. Such objection shall be decided by any person or Committee, so appointed by Bar Council, within a week from the receipt thereof and the State Roll and/or the Electoral Roll shall be amended accordingly and the amended roll shall be the final roll.
