10A. [ Transaction of business by Bar Councils and committees thereof. [ Inserted by Act 60 of 1973, Section 10 (w.e.f. 31.1.1974).]
- [(1) The Bar Council of India shall meet at New Delhi or at such other place as it may, for reasons to be recorded in writing, determine.(2)a State Bar Council shall meet at its headquarters or at such other place as it may, for reasons to be recorded in writing, determine.](3)The committees other than disciplinary committees constituted by the Bar Councils shall meet at the headquarters of the respective Bar Councils.(4)Every Bar Council and every committee thereof except the disciplinary committees shall observe such rules of procedure in regard to the transaction of business at their meetings as may be prescribed.](5)The disciplinary committees constituted under section 9 shall meet at such times and places and shall observe such rules of procedure in regard to the transaction of business at their meetings as may be prescribed.
