Section 10 in The Indian Bar Councils (U.P. Amendment) Act, 1950
10. Amendment of section 6 of Act XXXVIII of 1926.
- In section 6 of the principal Act-(1)in sub-section (1)-(a)in clause (a) the words "the method of determining in accordance with the provisions of sub-sections (2) and (3) of section 4, the candidates who shall be declared to have been elected" shall be deleted;(b)clause (b) shall be deleted;(c)in sub-clause (d) the words "and the quorum necessary for the transaction of business thereat" shall be deleted ,(d)in sub-clause (c) for the words "the respective terms of office of the Chairman in cases where the Chairman is to be elected and" the words "the term of office" shall be substituted.(2)sub-section (4) shall be deleted.
