Section 4 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014
4. The election tribunal shall be constituted by the Bar Council on the date on which the schedule of election fixed according to notification under these rule.
(i)The Election Tribunal shall be appointed by the Bar Council on the date as per the notification on which the time was election fixed under rule (II):Provided "that if any member of the Tribunal so appointed chooses to be a candidate in the said election he will be replaced by any other Advocate nominated by the Advocate-General before the date of election".(ii)All disputes arising under the above sub-rules .shall be decided by a tribunal to be known as an Election Tribunal, comprising of 3 Advocates whose names are on the State Roll and who are not less than 20 years standing.(iii)The Election Tribunal shall have all or any of the following powers:a. To dismiss the application.b. To order recount.c. To declare any candidate to have been duly elected on a recount.d. To set aside the election of the Chairman or Vice-Chairman.The Schedule of Election is as follows -
