Section 4 in The Rajasthan Bar Council (First Constitution) Rules, 1961
4. Notice of elections.
(1)Notice of the time and place of election shall be given by publication in the Official Gazette over the signature of the Secretary upon a date not less than thirty days before the date of the election.(2)Copies of such notice shall also be sent by the secretary to the Advocate-General and to the President of the Advocates, Association to be affixed as they may direct and may also be sent to other similar Associations, if any, in the different parts of the State.
