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Report No. 266 Chapter -III Era of the Advocates Act, 1961 3.1 With the passage of time, it was felt that the Judicial Administration should be changed according to the needs of the time. The First Law Commission examined and made a Report on Reforms of Judicial Administration. The All India Bar Committee also examined the matter and made its recommendations in 1953. To implement the recommendations of All India Bar Committee after taking into account the Law Commission's recommendations made in its Fourteenth Report in so far as they relate to the Bar and to legal education, the Advocates Act was enacted. 3.2 The Advocates Act amalgamates, codifies and consolidates the law relating to the regulation of practice by advocates and the system of the legal profession. This regulatory law with the various bodies constituted under it, including the Bar Council of India and the State Bar Councils, has been controlling the legal profession for more than half a century with many amendments in the past. 3.3 The effectiveness of our judicial system and growing legal awareness amongst the masses, has seen a corresponding growth in the enrolment of advocates throughout the country compared to that existed in the pre-independence era. The legal profession has now become one of the most sought after professions and not as a secondary profession by any means. The nature of litigation in our multi-dimensional legal system with a variety of laws and redressal mechanisms has brought forward the participation of advocates in every field of socio-economic growth and development. The advocates have now become an indispensable part of our judicial system at all levels, including courts, tribunals, quasi-judicial authorities and administrative authorities as well.    |
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