Section 8 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
8. Preparation of list of voters. - The Secretary shall-
(i)prepare and maintain a list of voters separately for each district consisting of the names and enrolment numbers of all the practising Advocates, whose names are entered and maintained under Section 17 of the Act along with their respective addresses;(ii)upon the application of any such voter received before the despatch of Ballot Papers his address may be altered in the manner specified in the application.
