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Advocates Act, 1961 49. General power of the Bar Council of India to make rules- [ (Note:- Section 49 renumbered as sub-section (1) thereof by Act 60 of 1973, sec.38) (1)] The Bar Council of India may make rules for discharging its functions under this Act and in particular, such rules may prescribe. a. (Note:- Clause (a) subs. by Act 21 of 1964, sec.20) the conditions subject to which an advocate may be entitled to vote at an election to the State Bar Council, including the qualifications or disqualification of voters, and the matter in which an electoral roll of voters may be prepared and revised by a State Bar Council. (ab) Qualifications for membership of a Bar Council and the disqualification for such membership. (ac) the time within which and the manner in which effect may be given to the proviso to sub section (2) of section 3 (ad) the manner in which the name of any advocate may be prevented from being entered in more than one State roll. (ae) the manner in which the seniority among advocates may be determined (af) [ (Note:- Clause (af) subs. by Act 60 of 1973, sec.38) the minimum qualification required for admission to a course of degree in law in any recognized University.] (ag) the class or category of persons entitled to be enrolled as advocates. (ah) the conditions subject to which an advocate shall have the right to practice and the circumstances under which a person shall be deemed to practice as an advocate in a court. b. the form in which an application shall be made for the transfer of the name of an advocate from one State roll to another. c. The standards of professional conduct and etiquette to be observed by advocates. d.The standards of legal education to be observed by university in India and the inspection of Universities for that purpose. e.The foreign qualifications in law obtained by person other than citizens of India which shall be recognized for the purpose of admission as an advocate under this Act. f. The procedure to be followed by the disciplinary committee of a State Bar Council and by its own disciplinary committee. g.The restrictions in the matter of practice to which senior advocates shall be subject. gg. [ (Note:- Clause (gg) ins. by Act 60 of 1973, sec.38) the form of dresses or robes to be worn by advocates, having regard to the climatic conditions, appearing before any court or tribunal.] a. The fees which may be levied in respect of any mater under this Act. b. [ (Note:- Subs. by Act 21 of 1964, sec.20, for clause (I)) General principles for guidance of State Bar Councils and the manner in which directions issued made by the Bar Council of India may be enforced.] c. Any other matter which may be prescribed. [ (Note:- Proviso ins. by Act 60 of 1973, sec.38) Provided that no rules made with reference to clause (c) or clause (gg) shall have effect unless they have been approved by the Chief Justice of India.] [ (Note:- Subs. by Act 60 of 1973, sec.38, for the words "Provided that" Provided further that] no rules made with reference to clause (e) shall have effect unless they have been approved by the Central Government. [ (Note:- Sub-section (2) ins. by Act 60 of 1973, sec.38) (2) Notwithstanding anything contained in the first proviso to sub section (1) any rule made with reference to clause (c) or clause (gg) of the said sub section and in force immediately before commencement of the Advocates (Amendment) Act, 1973, shall continue in force until altered or repealed or amended in accordance with the provisions of this Act.]    |
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