21. Disputes regarding seniority.

(1) Where the date of seniority of two or more persons is the same, the one senior in age shall be reckoned as senior to the other.

¹[(2) Subject as aforesaid, if any dispute arises with respect to the seniority of any person, it shall be referred to the State Bar Council concerned for decision.]

1. Subs. By Act No. 60 of 1973 sec. 16 for sub-section (2) (w.e.f. 31-1-1974).