Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 492 in Rules of the High Court of Judicature for Rajasthan, 1952 492. Election of Chairman and Vice-Chairman. - The Bar Council shall, at its first meeting, proceed to elect a Chairman and a Vice-Chairman by ballot.
