| Contents |
| Sections |
Particulars |
| |
Introduction |
| |
Preamble |
| Chapter I |
Preliminary |
| 1 |
Short title, extend and commencement |
| 2 |
Definitions |
| Chapter II |
Bar Councils |
| 3 |
State Bar Councils |
| 4 |
Bar Council of India |
| 5 |
Bar Council to be body corporate |
| 6 |
Functions of State Bar Councils |
| 7 |
Functions of Bar Council of India |
| 7A |
Membership in International Bodies |
| 8 |
Terms of office of Members of State Bar Council |
| 8A |
Constitution of Special Committee in the absence of elections |
| 9 |
Disciplinary committees |
| 9A |
Constitution
of Legal Aids Committee |
| 10 |
Constitution of committees other than disciplinary committees |
| 10A |
Transaction of Business by Bar Councils and committees thereof |
| 10B |
Disqualification
of Members of Bar Council |
| 11 |
Staff or Bar Council |
| 12 |
Accounts and audit |
| 13 |
Vacancies in Bar Councils and Committees thereof not to invalidate action taken |
| 14 |
Election of Bar Council not to be questioned on certain grounds |
| 15 |
Power to make rules |
| Chapter III |
Admission And Enrolment Of Advocates |
| 16 |
Senior an other advocates |
| 17 |
State Bar Councils to maintain roll of advocates |
| 18 |
Transfer of name from one State roll to another |
| 19 |
State Bar Council to send copies of rolls of advocates to the Bar Council of India |
| 20 |
Special provision for enrolment of certain Supreme Court Advocates |
| 21 |
Disputes regarding seniority |
| 22 |
Certificate of enrolment |
| 23 |
Right of pre-audience |
| 24 |
Persons
who may be admitted as advocates on a State roll |
| 24A |
Disqualification for enrolment |
| 25 |
Authority to whom applications for enrolment may be made |
| 26 |
Disposal of an application for admission as an Advocate |
| 26A |
Power to remove names from roll |
| 27 |
Application once refused not to be entertained by another Bar Council except in certain circumstances |
| 28 |
Power to make rules |
| Chapter IV |
Right To Practice |
| 29 |
Advocates to be the only recognized class of persons entitled to Practice law |
| 30 |
Right of Advocates to practice |
| 31 |
[Omitted] |
| 32 |
Power of Court to permit appearances in particular cases |
| 33 |
Advocates alone entitled to practice |
| 34 |
Power of High Courts to make rules |
| Chapter V |
Conduct Of Advocates |
| 35 |
Punishment of Advocates for misconduct |
| 36 |
Disciplinary powers of Bar Council of India |
| 36A |
Changes in constitution of disciplinary committees |
| 36B |
Disposal of disciplinary proceedings |
| 37 |
Appeal to the Bar Council of India |
| 38 |
Appeal to the Supreme Court |
| 39 |
Application of sections 5 and 12 of Limitation Act, 1963 |
| 40 |
Stay of order |
| 41 |
Alteration in roll of Advocates |
| 42 |
Powers of disciplinary committee |
| 42A |
Powers of Bar Council of India and other Committee India and other Committee |
| 43 |
Cost
of proceedings before a disciplinary committee |
| 44 |
Review of orders by disciplinary committee |
| Chapter VI |
Miscellaneous |
| 45 |
Penalty for persons illegally practicing in courts and before other authorities |
| 46 |
[Omitted] |
| 46A |
Financial Assistance to State Bar Councils |
| 47 |
Reciprocity |
| 48 |
Indemnity against legal proceedings |
| 48A |
Power of Revision |
| 48AA |
Review |
| 48B |
Power to give directions |
| 49 |
General power of the Bar Council of India to make rules |
| 49A |
Power of Central Government to make rules |
| 50 |
Repeal of certain enactments |
| 51 |
Rule of construction |
| 52 |
Saving |
| Chapter VII |
Temporary And Transitional Provisions |
| 53 |
Elections to first State Bar Council |
| 54 |
Terms of office of members of first State Bar Council |
| 55 |
Rights of certain existing legal practitioners not affected |
| 56 |
Dissolution of existing Bar Council |
| 57 |
Power to make rules pending the constitution of a Bar Council |
| 58 |
Special provisions during the transitional period |
| 58A |
Special provision with respect to certain Advocates |
| 58AA |
Special provisions in relation to Union Territory of Pondicherry |
| 58AB |
Special provisions with respect to certain provisions enrolled by Mysore State Bar Council |
| 58AC |
Special provisions with respect to certain provisions enrolled by Uttar Pradesh State Bar Council |
| 58AD |
Special provisions with respect to certain persons migrating to India |
| 58AE |
Special provisions in relation to the Union Territory of Goa, Daman and Diu |
| 58AF |
Special provisions in relation to Jammu and Kashmir |
| 58AG |
Special provisions in relation to Articled Clerks |
| 58B |
Special provisions relating to certain disciplinary proceedings |
| 59 |
Removal of difficulties |
| 60 |
Power of Central Government to make rules |
| |
Schedule |
