A member of the Council elected as Chairman or Vice-Chairman or member of any Committee of the Council, shall cease to hold office as such Chairman,Vice-Chairman or member of Committee on the expiry of his term as a member of the Bar Council of India.][11-A.No member shall have the right to resign from the membership of the Bar Council of India on grounds which are not considered genuine or for the purpose of sharing the terms fixed by the Statute.]C. ELECTION OF CHAIRMAN AND VICE-CHAIRMAN
