Section 23 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014
23. Resolutions of the Bar Council not to be rescinded or changed within six months of the date of their Adoption. - A resolution of the Bar Council passed and confirmed shall not be changed or rescinded within six months of the date of its having been passed except on a written motion by such number of members of the Council as constitute not less than one half of the total number of members of the Council and passed by majority of more than two-third of the total number of members of the Council present and voting.
