Section 8 in The Orissa Affiliation of Bar Association Scheme, 1981
8. Election dispute and dispute relating to illegal removal of membership.
- In case of any dispute relating to any election of office bearers of any association or relating to illegal removal of the membership of any affiliated association the same shall be referred to the Bar Council within 15 days of the election or the date of removal of membership, as the case may be, for consideration and the orders passed by the Council after hearing both the sides shall bind the association and the complainant.
