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State of Uttar Pradesh - Section

Section 33 in The Bar Council of Uttar Pradesh Election Rules, 1968

33. Conduct of Elections.

- Except as otherwise provided in these rules the secretary shall be incharge of the conduct of the election.Explanation. - For the purposes of these rules, the "Secretary" shall mean a person appointed as Secretary under section 7 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 Uttar PradeshForm "A"(Under Rule 8)Nomination PaperFor election to the Bar Council of Uttar PradeshTo,The Secretary,Bar Council of Uttar Pradesh,AllahabadSir,I nominate.............................................an advocate on the roll of the Bar Council of Uttar Pradesh, enrolled on.....................practising at.....................as a candidate for election to the Bar Council of Uttar Pradesh to be held on............
(1)Name ............................Address ....................................................................................................................Number in theElectoral Roll.....................Date....................................Signature of the proposer.I am willing to serve on the Bar Council, if elected.Signature of the Candidate.Number in theElectoral Roll.......................Enrolment on.......................Name and Address of the Candidate:The Bar Council Of Uttar PradeshForm "B"[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 ofpractice
1 2 3
     
II. Candidates who have been on the State Roll for less than 10 years:
Name Date of enrolment Ordinary place ofpractice
1 2 3
     
Date..................Secretary,Bar Council of Uttar Pradesh,Allahabad.The Bar Council of Uttar PradeshForm "C"[Under Rule 14]Instructions for the Guidance of Voters