Advocates Act, 1961

10B.(Note:- Original section 10A renumbered as section 10B by Act 60 of 1973, sec.10.) Disqualification of members of Bar Council.-

An elected member of a Bar Council shall be deemed to have vacated his office if he is declared by the Bar Council of which he is a member to have been absent without sufficient excuse from three consecutive meetings of such Council, or if his name is, for any cause removed from the roll of advocates or if he is otherwise disqualified under any rule made by the Bar Council of India.