(1)Where a State Bar Council fails to provide for the election of its members before the expiry of the term of five years or the extended term, as the case may be, referred to in section 8, the Bar Council of India shall, on and from the date immediately following the day of such expiry, constitute a Special Committee consisting of(i)the ex officio member of the State Bar Council referred to in clause (a) of sub-section (2) of section 3 to be the Chairman:Provided that where there are more than one ex officio members, the senior-most amongst them shall be the Chairman; and(ii)two members to be nominated by the Bar Council of India from amongst advocates on the electoral roll of the State Bar Council,to discharge the functions of the State Bar Council until the Bar Council is constituted under this Act.
