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State of Uttarakhand - Section

Section 22 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014

22. The Chairman and the Vice-Chairman shall continue to hold office subject to Rule 17 above only so long as they continue to be members of the Bar Council and no sooner then they or either of them ceases to be member of the Bar Council they will cease to be Chairman and Vice-Chairman, as the case may be, and fresh election shall be held in accordance with the rules laid down under this Chapter.