(1)There shall be a Bar Council for the territories to which this Act extends to be known as the Bar Council of India which shall consist of the following members, namely:(a)the Attorney-General of India, ex officio;(b)the Solicitor-General of India, ex officio;[* * *] [ Clause (bb) omitted by Act 38 of 1977, Section 3 (w.e.f. 31.10.1977).](c)one member elected by each State Bar Council from amongst its members.[(1-A) No person shall be eligible for being elected as a member of the Bar Council of India unless he possesses the qualifications specified in the proviso to sub-section (2) of section 3.] [ Inserted by Act 60 of 1973, Section 5 (w.e.f. 31.1.1974)]
