Section 4 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
4. (i) The Bar Council shall appoint a Returning Officer for conducting an election who gives a declaration that he shall not be a candidate on such remuneration as the Bar Council may deem fit.
(ii)On receipt of a nomination paper, the Secretary shall examine and if he finds any defect therein he shall notify the same to the candidate who may thereupon submit another proposal within the time prescribed by Rule 2.(iii)The Secretary shall place all the nomination papers before the Returning Officer on the date and at the time and place fixed by the Bar Council for final scrutiny.(iv)All objections regarding the validity of a nomination raised before the Returning Officer on the date of the final scrutiny shall be decided by him and his decision shall be final subject to any decision by the tribunal if the election of a member is questioned under Chapter IV.
