Section 8 in The Bar Council of Rajasthan Election Rules, 1968
8. Candidates how to be proposed.
- (i) Every candidate for election as a member of the Bar Council, shall be proposed by one voter, and seconded by another voter. The nomination paper (Form "A") shall be delivered to the Secretary either personally or through an agent or sent by registered post so as to reach the Secretary on or before the date specified in the notification under Rule 6.(ii)Every nomination paper shall be accompanied by a deposit of [Rs. 10000/-] [Substituted for Rs. 8000/- approved by BCI in its meeting dated 27.6.2009 vide Resolution No. 41/09.] which will be forfeited in case the candidate is unable to secure at least [1/6th] [Substituted for ⅛th by Notification No. BCR/Not. 3/Elect/1998, dated 22.1.1998, Published in Rajasthan Gazette Part VII, dated 29.1.1998, page 191(1), w.e.f. 29.1.1998.] of the quota fixed for being elected unless his nomination paper is rejected or he withdraws within the time notified or dies before the poll.(iii)[ A candidate whose security had not been forfeited under clause (ii) of Rule 8, will be entitled to get refund of the same on application moved in this behalf. If no such application is moved within a period of one year from the date of declaration of result, the amount of security shall be deemed to have been waived and surrendered to the General Fund of the Bar Council.] [Added by Notification No. BCR/Gen. Meet./Min./Ju/2003/3844, dated 19.6.2003, Published in Rajasthan Gazette Part VII, dated 26.6.2003, w.e.f. 19.6.2003.]
