(1)Rules, consistent with this Act, may be made to provide for the following matters, namely: -(a)the manner in which elections of members of the Bar Council shall be held; the method of determining, in accordance with the provisions of sub-sections (2) and (3) of section 4, the candidates who shall be declared to have been elected; the manner in which the result of elections shall be published; and the manner in which and the authority by which doubts and disputes as to the validity of an election shall be finally decided;(b)the terms of office of nominated and elected members of the Council;(c)the filling of casual vacancies in the Council;(d)the convening of meetings of the Council, and the quorum necessary for the transaction of business thereat;(e)the manner of election and the respective terms of office of the Chairman, in cases where the Chairman is to be elected, and of the Vice-Chairman; and(f)any matter incidental or ancillary to any of the foregoing matters.
