Section 5 in The Indian Bar Councils (U.P. Amendment) Act, 1950
5. Ad Hoc Bar Councils.
- Until a Bar Council has been established for the New High Court in accordance with the provisions of the principal Act as amended by this Act, the Chief Justice may establish an ad hoc Bar Council which shall exercise such powers and perform such duties and functions conferred upon a Bar Council as the Chief Justice may, from time to time, declare.(2)The ad hoc Bar Council shall consist of the Advocate-General and ten other members to be nominated by the Chief Justice from amongst the Advocates of the New High Court.(3)The Advocate-General shall be ex-officio Chairman of the ad hoc Bar Council.(4)The quorum to constitute a meeting of the ad hoc Bar Council shall be four members.(5)For purposes of sections 12 and 13, the ad hoc Bar Council shall be deemed to be the Bar Council established under the principal Act as amended by this Act.(6)The ad hoc Bar Council shall cease to exist and stand dissolved on the date a Bar Council has been established in accordance with the provisions of the principal Act as amended by this Act.
