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State of Rajasthan - Section

Section 35 in The Rajasthan Bar Council (First Constitution) Rules, 1961

35. Transitional provisions.

(1)Until a Chairman is elected to the Bar Council, the functions of the Chairman shall be performed by the Advocate General.
(2)Until a Secretary is appointed by the Bar Council, the functions of the Secretary shall be performed by the Registrar of the High Court.