54. Term of office of members of first [* * *] [ The words " the Bar Council of India and " omitted by Act 21 of 1964, Section 22.] State Bar Councils.
- Notwithstanding anything contained in this Act, the term of office of the [* * *] [ The words [nominated and" omitted by Act 14 of 1962, Section 3.] elected members of [* * *] [ The words " the Bar Council of India and " omitted by Act 21 of 1964, Section 22.] a State Bar Council constituted for the first time, shall be two years from the date of the first meeting of the Council:[Provided that such members shall continue to hold office until the State Bar Council is reconstituted in accordance with the provisions of this Act.] [ Inserted by Act 21 of 1964, Section 22.]
