Section 10 in The Rajasthan Bar Council (First Constitution) Rules, 1961
10. Preparation of list of voters.
- The Secretary shall-(i)prepare and maintain a list of voters consisting of the names of all the advocates, vakils, pleaders and attorneys who, on the date of the election, are entitled as of right to practise in the High Court and are ordinarily practising within the State with their respective addresses; and(ii)upon the application of any such voter have his address altered in the manner specified in the application.
