Section 18 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014
18. The Election of a Chairman or a Vice-Chairman may be questioned by a member through a Letter addressed to the Secretary/Returning Officer within three days of the declaration of the result of the election on such grounds on which the election of a member can be questioned.
If the said election shall not be questioned within stipulated time the Returning Officer shall dispose of the ballot papers.
