Report No. 266
11. Amendment of section 10
In sub-section (1) of section 10 of the Advocates Act, after clause (b), the following clause shall be inserted, namely: -
"(c) a bar associations affairs committee consisting of five members, of whom three shall be persons elected by the Council from amongst its members and two persons who are not members to be co-opted by the Council one each from the following categories, namely: -
(i) former Chief Justice or a Judge of a High Court or retired district Judge;
(ii) advocates who possess the qualifications specified in the first proviso to sub-section (2) of section 3; and the Chief Justice or the Judge of the High Court, co-opted as member thereof shall be the Chairman of the committee.".
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