Advocates Act, 1961

4. Bar Council of India.-

(1) There shall be a Bar Council for the territories to which this Act extends to be known as the Bar Council of India which shall consist of the following members, namely :-

a.  the Attorney-General of India, ex-officio;

b.  the Solicitor-General of India, ex-officio;

 (Note:- Clause (bb) omitted by Act 38 of 1977, sec.4)  

c.  one member elected by each State Bar Council from amongst its members.

[(IA)  (Note:- Ins. by Act 60 of 1973, sec.5)  No person shall be eligible for being elected as a member of the Bar Council of India unless he possesses the qualification specified in the proviso to sub-section (2) of Section 3];

(2)  (Note:- Subs. by Act 38 of 1977, sec.3)  There shall be a Chairman and a Vice-Chairman of the Bar Council of India elected by the Council in such manner as may be prescribed.

(2A) A person holding office as Chairman and a Vice-Chairman of the Bar Council of India immediately before the commencement of the Advocates (Amendment) Act, 1977, shall on such commencement, cease to hold office Chairman or Vice-Chairman, as the case may be:

Provided that such person shall continue to carry on the duties of his office until the Chairman or the Vice-Chairman, as the case may be, of the Council, elected after the commencement of the Advocates (Amendment) Act, 1977, assumes charge of the office.]

[(3)  (Note:- Ins. by Act 21 of 1964, sec.3)  The term of office of a member of the Bar Council of India elected by the State Bar Council shall,-

(i)  In the case of a member of a State Bar Council who holds ex-officio, be two years from the date of his election  (Note:- Ins. by Act 60 of 1973, sec.5)  [or till he ceases to be a member of the State Bar Council, whichever is earlier];and

(ii) In any other case, be for the period for which he holds office as member of the State Bar Council :

Provided that every such member shall continue to hold as member of the Bar Council of India until his successor is elected.

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