24A. Disqualification for enrolment.
¹[24A -Disqualification for enrolment.

(1) No person shall be admitted as an advocate on a State roll-

(a) If he is convicted of an offence involving moral turpitude;

(b) If he is convicted of an offence under the provisions of the Untouchables (Offences) Act, 1955;

²[(c) If he is dismissed or removed from employment or office under the State on any charge involving moral turpitude.

Explanation. -In this clause, the expression 'State' shall have the meaning assigned to it under article 12 of the Constitution:]

If the disqualification for enrolment as afore said shall cease to have effect after a period of two years has elapsed since his ³[release or dismissal or, as the case may be, removal.]

(2) Nothing contained in sub-section (1) shall apply to a person who having been found guilty is dealt with under the provision of the Probation of Offenders Act, 1958 (20 of 1958).

<sup>1. Ins. by Act 60 of 1973 sec. 19 (w.e.f. 31-1-1974).

2. Ins. by Act No. 70 of 1993 sec. 7

3. Subs. By Act No. 70 of 1993, sec 7</sup>