Section 11 in The Indian Bar Councils (U.P. Amendment) Act, 1950
11. Validation of proceedings, etc.
- All orders made, actions or proceedings taken, directions issued or jurisdictions exercised by the Allahabad Council or the Avadh Council in the purported exercise of their powers under or in accordance with the provisions of the principal Act or any rules framed thereunder, during the period from the appointed day till their dissolution under Section 3 shall be deemed to be as good and valid in law as if such orders, actions, proceedings, directions and jurisdictions had been made, taken, issued or exercised by the Bar Council duly established for the New High Court under the principal Act.
