(3)Entries in each part of the roll of advocates prepared and maintained by a State Bar Council under this section shall be in the order of seniority, [and, subject to any rule that may be made by the Bar Council of India in this behalf, such seniority shall be determined] [Substituted by Act 21 of 1964, Section 9, for " and such seniority shall be determined." ] as follows:(a)the seniority of an advocate referred to in clause (a) sub-section (1) shall be determined in accordance with his date of enrolment under the Indian Bar Councils Act, 1926 (38 of 1926);(b)the seniority of any person who was a senior advocate of the Supreme Court immediately before the appointed day shall, for the purposes of the first part of the State roll, be determined in accordance with such principles as the Bar Council of India may specify;[* * *] [ Clause (c) omitted by Act 60 of 1973, Section 14 (w.e.f. 31.1.1974).](d)the seniority of any other person who, on or after the appointed day, is enrolled as a senior advocate or is admitted as an advocate shall be determined by the date of such enrolment or admission, as the case may be;(e)[ notwithstanding anything contained in clause (a), the seniority of an attorney enrolled whether before or after the commencement of the Advocates (Amendment) Act, 1980 (47 of 1980) as an advocate shall be determined in accordance with the date of his enrolment as an attorney.] [ Inserted by Act 47 of 1980, Section 2 (w.e.f. 29.11.1980).]
