Section 29 in Orissa State Bar Council Rules, 1989
29. Determination of result and publication thereof.
(1)Upon the completion of the count, a list of the candidates elected to the Bar Council shall be prepared and signed by the Returning Officer and submitted by him to the Advocate-General who shall certify the same by his signature.(2)After such certificate, a copy of the list shall be published in the Official Gazette and shall also be sent to the Advocate General and to the Bar Association to be affixed as they may direct and may also be sent to other similar association. A copy of the same shall also be put up on the Notice Board of the Bar Council.(3)Oh the publication of the list in the Official gazette persons whose names appear in the list shall be deemed to have been declared as elected. The Members Of the Bar Council shall be deemed to have been elected on the date of publication of their names in the Official Gazette.
