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State of Uttarakhand - Section

Section 32 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014

32. Rules Committee. - There shall be a rules committee of the council which shall consist of 5 members of the council duly elected at its general annual meeting. The rules committee shall meet occasionally.

The proposal of the rules committee shall be placed before the Executive Committee and after scrutiny the Executive Committee shall placed it in next council meeting for approval and discussions. The proposal should be passed by at least 2/3 members present at the meeting.The Rule committee may suggest to the Bar Council from time to time any modifications, alteration, additions or omissions from the rules framed under the Act, the Rule Committee shall submit to the Bar Council the Draft of forms prescribed by the Act and may recommend to it from time to time such modification therein as it may deem fit. The Chairman of the Rule Committee may call such meetings of the committee to be convened by the Secretary as he may think fit for the disposal of its business. At the meeting of Rule Committee three members present shall form a quorum.