(1)Where the date of seniority of two or more persons is the same, the one senior in age shall be reckoned as senior to the other.(2)[ Subject as aforesaid, if any dispute arises with respect to the seniority of any person, it shall be referred to the State Bar Council concerned for decision.] [ Substituted by Act 60 of 1973, Section 16, for sub-Section (2) (w.e.f. 31.1.1974).]
