Section 13 in The Bar Council of Uttar Pradesh Election Rules, 1992
13. Preparation of list of voters.
- The Secretary shall-(i)Prepare and maintain a list of voters separately for each district consisting of the names and enrolment numbers of all the practising Advocate, whose names are entered and maintained under Section 17 of the Act along with their respective addresses unless disqualified under the rules framed by the Bar Council of India.(ii)Upon the application of any such voter received at least 75 days before the date of polling his address may be altered in the manner specified in the application.(iii)The electoral roll of the State Council shall inter alia, contain the following particulars-(a)serial number,(b)number in me State roll,(c)name of advocate as on the roll,(d)address of me advocate.
