Section 10(1) in The Indian Bar Councils (U.P. Amendment) Act, 1950
(1)in sub-section (1)-(a)in clause (a) the words "the method of determining in accordance with the provisions of sub-sections (2) and (3) of section 4, the candidates who shall be declared to have been elected" shall be deleted;(b)clause (b) shall be deleted;(c)in sub-clause (d) the words "and the quorum necessary for the transaction of business thereat" shall be deleted ,(d)in sub-clause (c) for the words "the respective terms of office of the Chairman in cases where the Chairman is to be elected and" the words "the term of office" shall be substituted.
