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.
Back
