(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for(a)[ the election of members of the Bar Council by secret ballot including the conditions subject to which persons can exercise the right to vote by postal ballot, the preparation and revision of electoral rolls and the manner in which the result of election shall be published;] [ Substituted by Act 60 of 1973, Section 12, for Clause (a) (w.e.f. 31.1.1974).][* * *] [ Clause (b) omitted by Act 60 of 1973, Section 5 (w.e.f. 31.1.1974).](c)[ the manner of election of the Chairman and the " Vice-Chairman" of the Bar Council;] [ Inserted by Act 38 of 1977, Section 5 (w.e.f. 30.10.1977).](d)the manner in which and the authority by which doubts and disputes as to the validity of an election to the Bar Council [or to the office of the Chairman or Vice-Chairman] [ Inserted by Act 38 of 1977, Section 5 (w.e.f. 30.10.1977).] shall be finally decided;[* * *] [ Clause (e) omitted by Act 23 of 1966, Section 3.](f)the filling of casual vacancies in the Bar Council;(g)the powers and duties of the Chairman and the Vice-Chairman of the Bar Council;(ga)[ the constitution of one or more funds by a Bar Council for the purpose of giving financial assistance or giving legal aid or advice referred to in sub-section (2) of section 6 and sub-section (2) of section 7; [ Inserted by Act 60 of 1973, Section 12 (w.e.f. 31.1.1974).](gb)organisation of legal aid and advice to the poor, constitution and functions of committees and sub-committees for that purpose and description of proceedings in connection with which legal aid or advice may be given;](h)the summoning and holding of meetings of the Bar Council, [* * *] [ The words " the times and places where such meetings are to be held" omitted by Act 60 of 1973, Section 12 (w.e.f. 31.1.1974).] the conduct of business thereat, and the number of members necessary to constitute a quorum;(i)the constitution and functions of any committee of the Bar Council and the term of office of members of any such committee;(j)the summoning and holding of meetings, the conduct of business of any such committee, and the number of members necessary to constitute a quorum;(k)the qualifications and the conditions of service of the secretary, the accountant and the other employees of the Bar Council;(l)the maintenance of books of accounts and other books by the Bar Council;(m)the appointment of auditors and the audit of the accounts of the Bar Council;(n)the management and investment of the funds of the Bar Council.
