Section 33 in The Bar Council of Uttar Pradesh Election Rules, 1992
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 rulesThe Bar Council Uttar PradeshForm "A"(Under Rule 8)Nomination PaperFor Election to the Bar Council of Uttar PradeshToThe SecretaryBar Council of Uttar Pradesh,Allahabad.Sir,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 of the Proposer.Address........................................................................................................................Enrolment Number in theElectoral Roll..............................Date ...........................................Signature of the proposerI am willing to serve on the Bar Council, if elected.Signature of the CandidateEnrolment Number in theElectoral Roll ..................................Enrolled 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 ..........................................................
