Section 10 — Constitution of committees other than disciplinary committees.―(1) A State Bar Council shall constitute the following st

Constitution of committees other than disciplinary committees.―(1) A State Bar Council shall constitute the following standing committees, namely:― (a) an executive committee consisting of five members elected by the Council from amongst its members; (b) an enrolment committee consisting of three members elected by the Council from amongst its members. (2) The Bar Council of India shall constitute the following standing committees, namely:― (a) an executive committee consisting of nine members elected by the Council from amongst its members; (b) a legal education committee consisting of ten members, of whom five shall be persons elected by the Council from amongst its members and five shall be persons co- opted by the Council who are not members thereof. (3) A State Bar Council and the Bar Council of India may constitute from amongst its members such other committees as it may deem necessary for the purpose of carrying out the provisions of this Act. 2[10A. Transaction of business by Bar Councils and committees thereof.―3[(1) The Bar Council of India shall meet at New Delhi or at such other place as it may, for reasons to be recorded in writing, determine. (2) A State Bar Council shall meet at its headquarters or at such other place as it may, for reasons to be recorded in writing, determine.] (3) The committees other than disciplinary committees constituted by the Bar Councils shall meet at the headquarters of the respective Bar Councils. (4) Every Bar Council and every committee thereof except the disciplinary committees shall observe such rules of procedure in regard to the transaction of business at their meetings as may be prescribed. (5) The disciplinary committees constituted under section 9 shall meet at such times and places and shall observe such rules of procedure in regard to the transaction of business at their meetings as may be prescribed.] 4[5[10B.] 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.]

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