(1)There shall be a State Council consisting of twenty-seven members elected from amongst the law clerks on the roll in such manner and from such constituencies as may be prescribed.(2)There shall be a Chairman, a Vice-Chairman, a General Secretary, elected by the State Council from amongst its members in such manner as may be prescribed.(3)The term of office of the members of the State Council shall be three years from the date of the first meeting of the State Council :Provided that the members of the State Council shall continue to hold office until the first meeting of the next State Council.(4)The State Council shall be a body corporate having perpetual succession and a common seal, with power to acquire and hold properties, both moveable and immoveable, and to contract, and shall by its name sue and be sued.
