Section 482 in Rules of the High Court of Judicature for Rajasthan, 1952
482. Death, resignation etc. of a member of the Bar Council during currency of his term.
- When a member of the Bar Council dies, resigns or becomes incapacitated before the expiration of the three years mentioned in rule 481,-(a)the High Court shall nominate another person to be a member, if the member dying, resigning or becoming incapacitated was a member nominated under the provisions of section 4. sub-section (1) (b), of the Indian Bar Councils Act; and(b)in the case of an elected member, the Bar Council shall elect another member, but so that not less than five of the elected members at any time are Advocates whose names appear in part (a) of the list.
