Section 7 in The Bar Council of Bihar Election Rules, 1968
7. Notice and programme of Election.
- Notice of the time and place of election shall be given by publication over the signature of the Returning Officer in one issue of an English daily newspaper of the State after one month of the notice of publication of electoral Roll under Rule 6 and not less than 45 clear days before the date of election. The notification shall specify inter alia :-(i)The date for filing Nomination Paper.(ii)The date for scrutiny of the Nomination Paper.(iii)The date for withdrawal of candidature.(iv)The date or dates of polling.(v)The dates, place and time for counting of votes; and the total number of the seats to be filled up.(vi)The minimum number of seat that should be filled from amongst Advocates who on the relevant date have been on the State Roll for at least 10 years.(vii)The names of Polling Station with necessary details where polling will take place:Provided that the last date for the filing of the Nomination Papers shall not be less than 25 clear days before the date of election and that there shall be at least 5 clear days after the last date of the scrutiny for withdrawal of the candidature.Copies of the notice shall be affixed on the Notice Board of the Bar Council and sent to the Advocate-General and to the Bar Association, and published in on local daily newspaper.
