(2)a State Bar Council shall consist of the following members, namely:(a)in the case of the State Bar Council of Delhi, the Additional Solicitor-General of India, ex officio, [in the case of the State Bar Council of Assam, Arunachal Pradesh, Mizoram and Nagaland, the Advocate-General of each of the States of Assam, Arunachal Pradesh, Mizoram and Nagaland] [Substituted by "in the case of the State Bar Council of Assam, Nagaland, Meghalaya, Manipur and Tripura, the Advocate-General of each of the States of Assam, Manipur, Meghalaya, Nagaland and Tripura" Act No. 26 of 2012], ex officio; [in the case of the State Bar Council of Punjab and Haryana, the Advocate-General of each of the States of Punjab and Haryana, ex officio] [ Inserted by Act 60 of 1973, Section 4 (w.e.f. 31.1.1974).]; and in the case of any other State Bar Council, the Advocate-General of the State, ex officio;(b)[ in the case of a State Bar Council with an electorate not exceeding five thousand, fifteen members, in the case of a State Bar Council with an electorate exceeding five thousand but not exceeding ten thousand, twenty members, and in the case of the State Bar Council with an electorate exceeding ten thousand, twenty-five members, elected in accordance with the system of proportional representation by means of the single transferable vote from amongst advocates on the electoral roll of the State Bar Council:] [ Substituted by Act 60 of 1973, Section 4, for Clause (b) (w.e.f. 31.1.1974).][Provided that as nearly as possible one-half of such elected members shall subject to any rules that may be made in this behalf by the Bar Council of India, be persons who have for at least ten years been advocates on a State roll, and in computing the said period of ten years in relation to any such person, there shall be included any period during which the person has been an advocate enrolled under the Indian Bar Councils Act, 1926 (38 of 1926).] [ Inserted by Act 21 of 1964, Section 2 (w.e.f. 16.5.1964).]
