Report No. 75

Disciplinary Jurisdiction under The Advocates Act, 1961

Contents
	Introduction
1.	Scope and Genesis
2.	History as showing that the Act was evolved after mature reflection
	The Present Law
3.	Present law-State Bar Councils
4,5,6.	Bar Council of India
	History
7.	History-Act of 1879
8.	Act of 1926
9.	All India Bar Committee
10.	Law Commission's view in the 14th Report
11.	Advocates Act, 1961
	Amendment Not Necessary
12.	Restoration of High Court's jurisdiction not favoured
13.	Association of judges with disciplinary proceedings not favoured
	Position in England
14.	Position in England
15.	Solicitors in England
	Analogous Laws in India
16.	Position under analogous laws relating to other professions in India
17.	Bombay Medical Act, 1912
	Conclusion
18.	Conclusion reiterated
19.	Importance of maintaining high professional standards
20.	Bacon's view
Appendix 1	Disciplinary Jurisdiction in England over Members of The Bar
	Disciplinary function of Inns of Court and Senate
Appendix 2	Certain Statutory Precedents as to Disciplinary Jurisdiction over Members of the Learned Professions