Section 8(i) in The Bar Council of Uttar Pradesh Election Rules, 1968
(i)Every candidate for election as a member of the Bar Council shall be proposed under the signature of a voter on Form No. A prescribed by the Bar Council which shall be delivered to the Secretary by the proposer or the candidate, personally or sent per post or by messenger so as to reach the Secretary on or before the date fixed for nomination. Such proposal shall further contain the acceptance of the candidate to serve on the Council. A voter shall not be entitled to propose more candidates than the number of seats to be filled in;
