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State of Bihar - Section

Section 51 in The Bar Council of Bihar Election Rules, 1968

51. Rules for election of Chairman and Vice-Chairman:

[(Authentic copy of Rules not available].[Rules 50 & 51 were adopted by Bar Council of Bihar Vide Resolution No.5 (B) 24.1.71 and approved by BCI and communicated vide letter No. 632/71 dated 14.3.71]FormsThe Bar Council of State of BiharForm 'A'Nomination Paper[Under Rule 3(n)]For Election to the Bar Council of State of BiharTo,The Returning Officer,Bihar State Bar Council,Patna-800001Sir,We nominate.................an advocate on the roll of the Bar Council of enrolled on practising at.................as a candidate for election to the Bar Council of to be held on...............
(1)Name..........................Address.......................Number in the Electoral Roll................Date..........................Signatureand
(2)Name...........................Address.......................Number in the Electoral Roll.................Date....................Signature
I am willing to serve on the Bar Council, if elected.
Name and Address of the Candidate: Signature of the Candidate
  Number in the Electoral Roll.........
Date Enrolled on..........
The Bar Council of State of BiharForm 'B'List of candidates[Under Rule 13]The following is the list of candidates for the election to the Bar Council to be held on......I. Candidates whose name have been on the State Roll for at least 10 years as required under the Proviso to Section 3(2)(b) of the Act.
Name Date of Enrolment Ordinary Place of Practice
1 2 3
II. Candidates who have been on the State Roll for less than 10 years.
Name Date of Enrolment Ordinary Place of Practice
1 2 3
Returning OfficerBar Council of State of BiharDate.....The Bar Council Of State Of BiharForm 'C'Voting Paper[Under Rule 15](Election Dated......)Twenty Five Members have to be elected.
S. No. Name as in Roll Date of Enrolment Place and Address Mark of Voter
1 A 1.5.1965   .........
2 B 4.5.1965   .........
An asterisk mark indicates that the name of the candidate has been on theState Roll for at least ten years.Date............Facsimile of Returning Officer.Election to the Bar Council of State of BiharForm 'D'Ballot Papers Account[Under Rule 32(1)(g)]