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Advocates Act, 1961 24 A. (Note:- Ins. by Act 60 of 1973, sec.19) Disqualification for enrolment - (1) No person shall be admitted as an advocate on a State roll- a. if he is convicted of an offence involving moral turpitude. b. If he is convicted of an offence under the provision s of the Untouchability (Offences) Act, 1955. c. (Note:- Ins. by Act 70 of 1993, sec.7) If he is dismissed or removed from employment or office under the State or any charge involving moral turpitude. Explanation- In this clause, the expression "State" shall have the meaning assigned to it under article 12 of the Constitution. Provided that the disqualification for enrolment as aforesaid shall cease to have effect after a period of two years has elapsed since his [ (Note:- Subs. by Act 70 of 1993, sec.7) release or dismissal or, as the case may be, removal.] (2) Nothing contained in sub-section (1) shall apply to a person who having been found guilty is dealt with under the provision of the Probation of Offenders Act, 1958 (20 of 1958)    |
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