On a motion of "No Confidence" being passed by Bar Council of India by a Resolution passed by majority of not less than 3/4th of the Members present and voting and such majority passing "No Confidence Motion" is more than 2/3rd of the total number of members constituting the Bar Council for the time being,the Chairman or Vice-Chairman or any other office bearer against whom the motion is passed shall cease to hold office forthwith.Notwithstanding anything contained in the Act or the rules made thereunder, the Chairman or Vice-Chairman shall not preside over the meeting in which motion of"No Confidence" is discussed against him and such meeting shall be convened on a notice of at least one month. The Chairman or the Vice-Chairman shall have the right to vote, speak or take part in the proceeding of the meeting.]
