Section 9 in The Indian Bar Councils (U.P. Amendment) Act, 1950
9. Insertion of a new section 5-A in Act XXXVIII of 1926.
- After section 5 of the principal Act, the following shall be added as a new section 5-A:"5A. Retirement of members. - (1) The Bar Council for the High Court of Judicature at Allahabad shall be a permanent body not subject to dissolution, but as nearly as may be one-half of the members nominated or elected under clauses (b) to (d) of sub-section (1) of section 4 shall retire in accordance with the provisions of sub-section (2).(2)The High Court shall, by order, make such provision as it thinks fit, by curtailing the term of office of some of the members; for securing that, as nearly as may be, one-half of the members nominated or elected under clauses (b) to (d) of sub-section (1) of section 4 shall retire in every third year the after."
