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Union of India - Section

Section 6 in Bar Council Of India Rules

6.

(a)If the State Council does not take steps in time for the holding of the election as referred to in these rules, and
(b)in the case of a vacancy of the member of the Council arising under section 10-B of the Act,
the Secretary of the Council shall call upon the concerned State Council requiring it to elect its member to the Council within 30 days of such notice.