Section 9 in The Rajasthan Bar Council (First Constitution) Rules, 1961
9. Publication of list of candidates.
- Not less than ten day's before the date fixed for election, the Secretary shall cause the names of all the candidates duly proposed to be pasted on a notice board in the High Court and the District Courts and shall send lists of the said names to the Advocate-General and may send such lists to the President of the Advocates, Association to be affixed as they may direct and to other similar associations, if any, in the different parts of the State.
