Section 3 in The Indian Bar Councils (U.P. Amendment) Act, 1950
3. Dissolution of the existing Bar Councils.
- Notwithstanding anything contained in the Indian Bar Councils Act, 1926 (Act XXXVIII of 1926) (hereinafter called the principal Act), or the U.P. High Courts (Amalgamation) Order, 1948-(a)the "Allahabad Council" and the "Avadh Council" shall stand dissolved with effect from the date of commencement of the Ordinance;(b)all elections to the Bar Council for the New High Court notified under notification No. 256, dated November 17, 1949, shall be and are hereby declared to be invalid in law and no Bar Council shall be deemed to have been constituted thereby; and(c)a Bar Council shall, as soon as may be, established for the New High Court, in accordance with the provision of the principal Act, as amended by this Act
