Section 9(2) in The Indian Bar Councils (U.P. Amendment) Act, 1950
(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."
