Section 13 in Orissa State Bar Council Rules, 1989
13. Publication of list of candidates.
(a)Not less than 20 clear days before the date fixed for election, the Secretary shall publish the names of all the candidates validly nominated except the names of those who have withdrawn under Rule 10 as nearly as possible in Form 'B' on the Notice Board of the Bar Council.(b)Copies thereof shall also be sent to Advocate General and to the Bar Associations.
