- Notwithstanding anything contained in this Act, the elected members of a State Bar Council, constituted for the first time under this Act, shall be elected by and from amongst advocates, vakils, pleaders and attorneys who, on the date of the election, are entitled as of right to practise in the High Court and are ordinarily practising within the territory for which the Bar Council is to be constituted.Explanation. Where the territory for which the Bar Council is to be constituted includes a Union territory, the expression High Court shall include the Court of the Judicial Commissioner of that Union territory.
