Advocates Act, 1961
20. (Note:- Subs. by Act 60 of 1973, sec.15) Special provision for
enrolment of certain Supreme Courts Advocates -
(1) Notwithstanding anything contained in this Chapter, every
advocate who is entitled a of right to practice in the Supreme Court
immediately before the appointed day and whose name is not entered in any State
roll may, within the prescribed time, express his intention in the prescribed
form to the Bar Council of India for the entry of his name in the roll of a
State Bar Council and on receipt thereof the Bar Council of India shall direct
that the name of such advocate shall, without payment of any fee, be entered in
the roll of that State Bar Council, and the State Bar Council concerned shall
comply with such direction.
(2) Any entry in the State roll made in compliance with the
direction of Bar Council of India under sub-section (1) shall be made in the
order of seniority determined in accordance with the provisions of sub-section
(3) of section 17.
(3) Where an advocate referred to in sub-section (1) omits or
fails to express his intention within the prescribed time, his name shall be
entered in the roll of the State Bar Council of Delhi.