Section 8 in The Indian Bar Councils (U.P. Amendment) Act, 1950
8. Amendment of section 5 of Act XXXVIII of 1926.
- For section 5 of the principal Act the following shall be substituted:"5. Election of members. - (1) The members to be elected under clause (d) of sub-section (1) of section 4 shall be chosen in such territorial constituencies as may be prescribed:Provided that not more than one member shall be returned from each such constituency.(2)There shall, for purposes of elections under clauses (c) and (d) of sub-section (1) of section 4 be prepared in the manner prescribed-(a)an electoral list of advocates entitled to vote under clause (c) aforesaid;(b)separately in respect of each territorial constituency referred to in sub-section (1), a territorial electoral list of advocates entitled to vote in such constituencies:Provided that the first electoral lists shall be prepared by the High Court.(3)The list prepared under sub-section (2) may, from time to time, be revised in the manner prescribed.(4)No advocate shall be entitled to have his name included in more than one electoral list.(5)Where an advocate is otherwise qualified to have his name included in more than one electoral list, he shall be entitled at his option to exercise in the manner prescribed, to have his name entered in any one of the aforesaid electoral lists.(6)An option exercised under sub-section (5) shall be final and cannot be revised during the continuance of the electoral list except in the manner and for reasons to be prescribed.(7)A person ceasing to be a member by reasons of the expiry of his term of office shall, if otherwise qualified be eligible for re-election or renomination."
