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State of Uttarakhand - Section

Section 3 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014

3. The Bar Council shall after its being constituted in its first meeting or as soon as possible thereafter every one year elect a Chairman and a Vice-Chairman from amongst its members:

Provided that whenever the general election of council is due or likely to be due there is no need of electing new Chairman/Vice-Chairman/Committees for an extended term.