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5. General power of Bar Councils to make rules.- A Bar Council may, with the previous sanction of the High Court for which it is constituted, make rules consistent with this Act to provide for and regulate any of the following matters, namely:- (a) the rights and duties of the advocates of the High Court and their discipline and professional conduct; (b) the conditions subject to which advocates of other High Courts may be permitted to practice in the High Court; (c) the giving of facilities for legal education and training and the holding and conduct of examinations by the Bar Council; (d) the charging of fees payable to the Bar Council in respect of the enjoyment of educational facilities provided, or of the right to appear at examinations held, by the Bar Council; (e) the investment and management of the funds of the Bar Council; and (f) any other matter in respect of which the High Court may require rules to be made under this section.    |
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