Advocates Act, 1961

7. Functions of Bar Council of India -

 (Note:- Section 7 renumbered as sub-section (1) thereof by Act 60 of 1973, Sec.7)  

(1) The functions of the Bar council of India shall be

a. (Note:- Clause (a) omitted by Act 60of 1973, sec.7)  

b. To lay down standards of professional conduct and etiquette for advances.

c.  To lay down the procedure to be followed by its disciplinary committee and the disciplinary committee of each State Bar Council

d. To safeguard the rights, privileges and interest of advocates

e. To promote and support law reform

f. To deal with and dispose of any matter arising under this Act, which may be referred to it by a State Bar Council.

g. To exercise general supervision and control over State Bar Councils

h. To promote legal education and to lay down standards of such education in consultation with the Universities in India imparting such education and the State Bar Councils

i. To recognize Universities whose degree in law shall be a qualification for enrolment as an advocate and for that purpose to visit and inspect Universities  (Note:- Ins. by Act 70 of 1993, sec.3(I))  (or cause the State Bar Councils to visit and inspect Universities in accordance with such directions as it may give in this behalf).

(ia)  (Note:- Ins. by Act 60 of 1973, sec.7)  to conduct seminars and organize talks on legal topics by eminent jurists and publish journals and papers of legal interest.

(ib) to organize legal aid to the poor in the prescribed manner

(ic) to recognize on a reciprocal basis foreign qualifications in law obtained outside India for the purpose of admission as advocate under this act.

j. To manage and invest the funds of the Bar Council

k. To provide for the election of its members

l. To perform all other functions conferred on it by or under this Act

m. To do all other things necessary for discharging the aforesaid functions:

(2)  (Note:- Sib-section (2) and (3) ins. by Act 60 of 1973, sec.7) t he Bar Council of India may constitute one or more funds in the prescribed manner for the purpose of

(a) giving financial assistance to organize welfare schemes for indigent, disabled or other advocates.

(b) giving the legal aid or advice in accordance with the rules made in this behalf

(c)  (Note:- Ins. by Act 70 of 1993, sec.3 (ii).) e stablishing law libraries

(3) That Bar Council of India my receive any grants, donations, gifts or benefactions for all or any of the purpose specified in sub section (2) which shall be credited to the appropriate fund or funds constituted under that sub-section.

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