(1)There shall be a Bar Council(a)for each of States of Andhra Pradesh, Bihar, Gujarat, [Jammu and Kashmir] [ Inserted by Act 60 of 1973, Section 4 (w.e.f. 31.1.1974).], [Jharkhand] [ Inserted by Act 30 of 2000, Section 28 (w.e.f. 15.11.2000).], [Madhya Pradesh and Chhattisgarh] [ Substituted by Act 28 of 2000, Section 24. for " and Madhya Pradesh" (w.e.f. 1.11.2000).], [* * *] [ The word " Madras" omitted by Act 26 of 1968, Section 3 and Sch.], [* * *] [[ The word" Maharashtra" omitted by Regulation 8 of 1963, Section 12 (w.e.f.1.7.1965).]], [Karnataka] [ Substituted by the Mysore State (Alteration of Name) Adaptions of Laws on Union Subjects) Ordeeeeer, 1974, for "Mysore" (w.e.f. 1.11.1973).], Orissa, Rajasthan, [Uttar Pradesh] [ Substituted by Act 29 of 2000, Section 29, for " and Uttar Pradesh" (w.e.f. 9.11.2000).] [Uttarakhand, Meghalaya, Manipur and Tripura] [Substituted for the words of "and Uttaranchal" Act No. 26 of 2012] to be known as the Bar Council of that State;(b)[ for the States of Arunachal Pradesh, Assam, Mizoram and Nagaland to be known as the Bar Council of Arunachal Pradesh, Assam, Mizoram and Nagaland;] [Substituted by Act No. 26 of 2012](c)for the State of Kerala and the Union territory of [Lakshadweep,] [ Substituted by Act 34 of 1973, Section 5, for " Laccadive, Minicoy and Admindivi islands" .] to be known as the Bar Council of Kerala;(cc)[] for the [State of Tamil Nadu] [ Inserted by Act 26 of 1968, Section 3 and Sch.] and the Union territory of Pondicherry, to be known as the Bar Council of Madras;](ccc)[ for the States of Maharashtra and Goa and the Union territories of Dadra and Nagar Haveli and Daman and Diu, to be known as the Bar Council of Maharashtra and Goa;] [ Substituted by Act 18 of 1987, Section 21, for Clause (ccc) as initially inserted by Regn, 8 of 1963, Section 12 and relettered by Act 26 of 1968, Section 3 and Sch. and subsequently amended by Act 60 of 1973, Section 4.](d)[ for the States of Punjab and Haryana and the Union territory of Chandigarh, to be known as the Bar Council of Punjab and Haryana; [ Substituted by Act 53 of 1970, Section 24, for Clause (d) (w.e.f. 25.1.1971).](dd)for the State of Himachal Pradesh, to be known as the Bar Council of Himachal Pradesh;](e)for the State of West Bengal and the [Union territory of Andaman and Nicobar Islands] [ Substituted by Act 81 of 1971, Section 34, for " Union territories of Tripura and the Andaman and Nicobar Islands" (w.e.f. 21.1.1972).], to be known as the Bar Council of West Bengal; and(f)for the Union territory of Delhi, to be known as the Bar Council of Delhi.
