Section 6 in The Bar Council of Rajasthan Election Rules, 1968
6. Notice of election.
(a)Notice of the time and place of election and method of voting prescribed shall be given by publication over the signature of the Secretary, in one issue of a daily newspaper in the State not less than 45 clear days before the date of election. The notification shall specify inter alia-(i)the dates for nominations;(ii)the date of scrutiny;(iii)the dates for withdrawal of candidature;(iv)the date or dates of polling;(v)omitted;(vi)the date and place and time for counting of votes; and(vii)the minimum number of seats that should be filled from amongst advocates who on the relevant date will have been on the State Roll for at least 10 years:Provided that the last date for the filing of the nominations shall not be less than 25 clear days before the date of the election and that there shall be at least 5 clear days after the last date of scrutiny for withdrawal of the candidature. Copies of the notices shall be affixed on the Notice Board of the Bar Council, and sent to the Advocate General and to the Bar Association.(b)Copies of the above notice shall be put up on the Notice Board of the Bar Council and sent to (i) Bar Associations and (ii) the Advocate-General and (iii) may also be sent to the Official Gazette of the State.
