Section 21 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014
21. The term of officer of the Chairman and the Vice-Chairman shall be one year from the date they are first elected as Chairman and Vice-Chairman respectively after the general election and the Returning Officer shall be duly bound to notify fresh election before 15 days of completion of one year tenure:
Provided that they will continue to act as such as long as a new Chairman and Vice-Chairman is elected in their place or on place of either of them as the case may be:Provided, further that the Chairman or the Vice-Chairman elected in the case of a casual vacancy of the Chairman or Vice-Chairman shall continue to hold office only for the remaining term of his predecessor:Provided further if the term of the Bar Council expires before the expiry of one year, the term of office of Chairman or Vice-Chairman shall ipso facto come to an end.
