Report No. 266

The Advocates Act, 1961: Regulation of Legal Profession

Contents
	Table of Contents
Chapter I	Background
Chapter I	Inception of the Legal Profession
Chapter II	Advent of the Constitution
Chapter III	Era of the Advocates Act, 1961
Chapter IV	Period of Aberration
Chapter V	Judicial Pronouncements and the Law
Chapter VI	Law Commission's Initiative
Chapter VII	Loss of Courts' Working Days: A Staggering Fact
Chapter VIII	Supreme Court Judgements on Strike - Reprehensible act (1)
	Supreme Court Judgements on Strike - Reprehensible act (2)
Chapter IX	Denouncing the Contemptuous acts of Advocates
	Power to Debar
	Power to take action
	Procedure to be followed
	Power to pass Interim Order
Chapter X	Propriety of performing public functions by convicted persons
Chapter XI	Advocacy lurking in the shadows
Chapter XII	Legal Education in India
A.	Historic perspective
B.	Constitutional framework
C.	Reports of previous Law Commissions
D.	Legal Position
E.	Conclusion
Chapter XIII	Pre-enrolment Training of Advocates
Chapter XIV	Prospects of Foreign Law Firms and Lawyers in India
Chapter XV	Need for Defining Misconduct
Chapter XVI	The Relevance of Framework of Regulation of Legal Profession in the United Kingdom
Chapter XVII	Need of Reviewing Regulatory Mechanism
	Regulatory bodies
Annexure I	Suggested Amendments to The Advocates Act, 1961
Annexure II	Analysis of Responses Received by Law Commission of India
Annexure III	The Advocates (Amendment) Bill, 2017
Chapter I	Preliminary
1.	Short title and commencement
Chapter II	Amendments to The Advocates Act, 1961
2.	Amendment of Section 2
3.	Amendment of section 3
4.	Amendment of section 4
5.	Amendment of section 6
6.	Amendment of section 7
7.	Amendment of section 8
8.	Substitution of new section for section 9
9.	Substitution of new section for section 9A
10.	Insertion of new section 9B
11.	Amendment of section 10
12.	Amendment of section 10A
13.	Substitution of new section for section 14
14.	Amendment of section 15
15.	Substitution of new section for section 19
16.	Amendment of section 22
17.	Amendment of section 24
18.	Substitution of new section for section 24A
19.	Substitution of new section for section 26A
20.	Amendment of section 33
21.	Insertion of new section 33A
22.	Amendment of section 35. In section 35 of the Advocates Act
23.	Insertion of new section 35A
24.	Amendment of section 36B
25.	Amendment of Section 45
26.	Insertion of new section 45A
27.	Amendment of section 49
28.	Amendment of section 50
29.	Insertion of the Second Schedule
he Second Schedule	[See section 4(1)I]
	Zone I
	Zone II
	Zone III
	Zone IV
	Zone V