Advocates Act, 1961

17. State Bar Councils to maintain roll of advocates-

(1) Every State Bar Council, shall prepare and maintain a roll of advocates in which shall be entered the names and address of -

(a) all persons who were entered as advocates on the roll of any High Court under the Indian Bar Councils Act, 1926 (38 of 1926) immediately before the appointed day [ (Note:- Subs. by Act 60 of 1973, sec.14, for the work "and who within the prescribed time".)  including persons, being citizens of India, who before the 15^th day of August, 1947, were enrolled as advocates under the said Act in any area which before the said date was comprised within India as defined in the Government of India Act, 1935, and who at any time] express an intention in the prescribed manner to practice within the jurisdiction of the Bar Councils.

(b) all other persons who are admitted to be advocates on the roll of the State Bar Council under this Act on or after the appointed day.

(2) Each such roll of advocates shall consist of two parts, the first part containing the names of senior advocates and the second part, the names of other advocates.

(3) Entries in each part of the roll of advocates prepared and maintained by a State Bar Council under this section shall be in the order of seniority, [ (Note:- Subs. by Act 21 of 1964, sec.9, for the words "and, such seniority shall be determined".)  and, subject to any rule that may be made by the Bar council of India in this behalf, such seniority shall be determined] as follows-

a. The seniority of an advocate referred to in clause (a) sub section (1) shall be determined in accordance with his date of enrolment under the Indian Bar Council Act, 1926 (38 of 1926)

b. The seniority of any person who was a senior advocate of the Supreme Court immediately before the appointed day, shall, for the purpose of the first part of the State roll, be determined in accordance with such principles as the Bar Council of India may specify.

 c.(Note:- Clause (c) omitted by Act 60 of 1973, sec.14).

d. The seniority of any other person who, on or after the appointed day, is enrolled as a senior advocate or is admitted as an advocate shall be determined by the date of such enrolment or admission, as the case may be .

e. (Note:- Ins. by Act 47 of 1980, sec.2)  Notwithstanding anything contained in clause (a) the seniority of an attorney enrolled (whether before or after the commencement of the Advocates (Amendment) Act, 1980 as an advocate shall be determined in accordance with the date of his enrolment as an attorney.

(4) no person shall be enrolled as an advocate on the roll of more than one State Bar Council.

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