10B. [] [ Inserted by Act 21 of 1964, Section 6 later Section 10-A renumbered as Section 10-B by Act 60 of 1973, Section 10 (w.e.f. 31.1.1974).] Disqualification of Members of Bar Council.
- An elected member of a Bar Council shall be deemed to have vacated his office if he is declared by the Bar Council of which he is a member to have been absent without sufficient excuse from three consecutive meetings of such Council, or if his name is, for any cause, removed from the roll of advocates or if he is otherwise disqualified under any rule made by the Bar Council of India.]
