Section 9 in The Bar Council of Bihar Election Rules, 1968
9. Candidate how to be proposed.
- Every candidate for election as a member of Bar Council shall be proposed by one voter seconded by another voter, and accepted by the candidate. The Nomination Paper shall be delivered to the Returning Officer by the candidate, his proposer or seconder or sent by Registered Post so as to reach the Returning Officer on or before the date specified in the notification under Rule 7 :Provided that no person shall subscribe whether as proposer or seconder to the nomination of not more than the total number of members to be elected.(i)The proposer and seconder shall write their full name, address and their serial number as mentioned in Electoral Roll.(ii)Every Nomination Paper shall be accompanied by a sum of [Rs. 5000/-] [Approved by Bar Council of India in its meeting dated 15th & 16th April, 2000.] either in cash or by Bank Draft in favour of the Bihar State Bar Council Payable at Patna as Security Deposit.The deposit shall be forfeited if at an election poll has been taken, the candidate is not elected and he does not get more than ¼th of the number of votes prescribed in this behalf as sufficient to secure the return of a candidate otherwise the amount will be returned to the candidate. The security shall also be returned to a candidate who withdraws on or before the date fixed for the withdrawal.
