Legal Profession - Cont...
Essential Qualities Required
One must have very good knowledge of what one is practicing. One must have the capacity to patiently convince the judge of the point of law which one is propagating.
Law As a Profession – How Good?
Law makes a very good wife but a poor mistress. You have to be married to it. You can’t play with it. If you work hard and if you have the capabilities, you will be at the top. And at the top, law is the most rewarding profession. And there is no death of money provided you establish yourself in the profession.
Bar Council has disciplinary jurisdiction
Legal profession in India is governed by ‘The Advocates Act, 1961’. It is a self-contained Code of Law relating to legal profession and this Act extends to the whole of India. This is an Act to amend and consolidate the law relating to legal practitioners and to provide for the constitution of Bar Councils and Bar Council of India. Persons enrolled as advocates with any Bar Council are entitled to practice the Profession of Law throughout the country. No person can be enrolled with more than one Bar Council. The Bar Councils have disciplinary jurisdiction over advocates on their rolls, but his is subject to appeal to the Bar Council of India and a further right of appeal o the Supreme Court of India.
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Four stage of a lawyers life
Entry Into the Law Profession in India
Nature of a Lawyers job
Essential Qualities Required for being a Lawyer
Law As a Profession – How Good?
Bar Council has disciplinary jurisdiction
Law Colleges in India
Legal Jobs India
The study of the law is useful in a variety of points of view. It qualifies a man to be useful to himself, to his neighbours, and to the public........Thomas Jefferson