Section 7 in The Indian Bar Councils (U.P. Amendment) Act, 1950
7. Amendment of section 4 of Act XXXVIII of 1926.
- For section 4 of the principal Act, the following shall be substituted:"4. Composition of the Bar Council for the High Court, Allahabad. - (1) The Bar Council for the High Court of Judicature at Allahabad shall consist of-(a)the Advocate-General who shall be ex officio Chairman of the Bar Council;(b)Court Advocates not being persons holding a judicial office nominated by the Chief Justice;(c)seven persons elected from amongst them by the Advocates of the High Court, who are resident in or have their permanent place of business in Allahabad or Lucknow;(d)nine persons elected from amongst them by the Advocates other than those referred to in clause (c).(2)There shall be a Vice-Chairman of the Bar Council elected by the Council in such manner as may be prescribed.(3)The term of office of the nominated and elected members of the Bar Council shall be six years.(4)A member elected or nominated to fill a causal vacancy shall be elected or nominated to serve for the remainder of his predecessor's term of office.(5)The quorum for a meeting of the Bar Council shall be six members:Provided that the validity of any proceedings in the Bar Council shall not be called in question on account of any vacancy in the Bar Council."
