Section 6 in Karnataka Advocates' Welfare Fund Act, 1983
6. Resignation by nominated members of trustee committee and filling up of casual vacancies.
(1)Any member nominated under clause (c) or clause (d) of sub-section (3) of section 4, may resign his office by giving [one month] [Substituted by Act 18 of 2002 w.e.f. 15.04.2005] notice in writing to the State Government or the Bar Council, as the case may be, and on such resignation being accepted by the State Government or the Bar Council, shall be deemed to have vacated his office:Provided that the Bar Council shall consult the State Government before accepting the resignation.(2)A casual vacancy in the office of a member referred to in sub-section (1), may be filled as soon as may be, by the State Government or the Bar Council, as the case may be, and a member so nominated to fill such vacancy shall hold office for the unexpired portion of the term of office of the member whose place he fills.
