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Advocates Act, 1961 6.Functions of State Bar Councils- (1) The functions of a State Bar Council shall be- (a) to admit persons as advocates on its roll. (b) to prepare and maintain such roll (c) to entertain and determine cases of misconduct against advocates on its roll (d) to safeguard the rights, privileges and interest of advocates on its roll (dd) (Note:- Ins. by Act 70 of 1993, sec.2 (i) (a)) to promote the growth of Bar Associations for the purpose of effective implementations of the welfare schemes referred to in clause (a) of sub section (2) of this section and clause (a) of sub section (2) of section (e) to promote and support law reform (ee) (Note:- Ins. by Act 60 of 1973, sec.6) to conduct seminars and organize talks on legal topics by eminent jurists and publish journals and papers of legal interest. (eee) to organize legal aid to the poor in the prescribed manner (f) to manage and invest the funds of the Bar Council (g) to provide for the election of its members. (gg) (Note:- Ins. by Act 70 of 1993, sec.2 (I) (b)) to visit and inspect Universities in accordance with the directions given under clause (I) of sub-section (1) of section7; (h) to perform all other functions conferred on it by or under this Act; (i) to do all other things necessary for discharging the aforesaid functions (2) [ (Note:- Sub-sections (2) and (3) subs. by Act 60 of 1973, sec.6, for sub-section (2).) A State Bar Council may constitute one or more funds in the prescribed manner for the purpose of]. a. Giving financial assistance to organize welfare scheme for the indigent, disabled or other advocates. b. Giving legal aid or advice in accordance with the rules made in this behalf c. [ (Note:- Ins. by Act 70 of 1993, sec.2 (ii).) Establishing law libraries]. (3) A State Bar Council may receive any grants, donations, gifts or benefactions for all or any of the purposes specified in sub-section (2) which shall be credited to the appropriate fund or funds constituted under that sub-section    |
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