Laws - The Advocates Act, 1961

The Advocates Act, 1961

(Act no. 25 of 1961)

TIPS for Lawyers on Advocates Act, 1961

CONTENTS
Sections	Particulars
	Introduction
	Preamble

Chapter I	PRELIMINARY
1	Short title, extent and commencement
2	Definitions

Chapter II	BAR COUNCILS
3	State Bar Councils
4	Bar Council Of India
5	Bar Council to be body corporate
6	Functions of State Bar Councils
7	Functions of Bar Council of India
7A	Membership in International Bodies
8	Terms of office of Members of State Bar Council
8A	Constitution of Special Committee in the absence of elections
9	Disciplinary committees
9A	Constitution of Legal Aids Committee
10	Constitution of committees other than disciplinary committees
10A	Transaction of Business by Bar Councils and committees thereof
10B	Disqualification of Members of Bar Council
11	Staff or Bar Council
12	Accounts and audit
13	Vacancies in Bar Councils and Committees thereof not to invalidate action taken
14	Election of Bar Council not to be questioned on certain grounds
15	Power to make rules

Chapter III	ADMISSION AND ENROLMENT OF ADVOCATES
16	Senior an other advocates
17	State Bar Councils to maintain roll of advocates
18	Transfer of name from one State roll to another
19	State Bar Council to send copies of rolls of advocates to the Bar Council of India
20	Special provision for enrolment of certain Supreme Court Advocates
21	Disputes regarding seniority
22	Certificate of enrolment
23	Right of pre-audience
24	Persons who may be admitted as advocates on a State roll
24A	Disqualification for enrolment
25	Authority to whom applications for enrolment may be made
26	Disposal of an application for admission as an Advocate
26A	Power to remove names from roll
27	Application once refused not to be entertained by another Bar Council except in certain circumstances
28	Power to make rules

Chapter IV	RIGHT TO PRACTICE
29	Advocates to be the only recognized class of persons entitled to practice law
30	Right of Advocates to practice
31	Omitted
32	Power of Court to permit appearances in particular cases
33	Advocates alone entitled to practice
34	Power of High Courts to make rules

Chapter V	CONDUCT OF ADVOCATES
35	Punishment of Advocates for misconduct
36	Disciplinary powers of Bar Council of India
36A	Changes in constitution of disciplinary committees
36B	Disposal of disciplinary proceedings
37	Appeal to the Bar Council of India
38	Appeal to the Supreme Court
39	Application of sections 5 and 12 of Limitation Act, 1963
40	Stay of order
41	Alteration in roll of Advocates
42	Powers of disciplinary committee
42A	Powers of Bar Council of India and other Committees
43	Cost of proceedings before a disciplinary committee
44	Review of orders by disciplinary committee

Chapter VI	MISCELLANEOUS
45	Penalty for persons illegally practicing in courts and before other authorities
46	Omitted
46A	Financial Assistance to State Bar Councils
47	Reciprocity
48	Indemnity against legal proceedings
48A	Power of Revision
48AA	Review
48B	Power to give directions
49	General power of the Bar Council of India to make rules
49A	Power of Central Government to make rules
50	Repeal of certain enactments
51	Rule of construction
52	Saving

Chapter VII	TEMPORARY AND TRANSITIONAL PROVISIONS
53	Elections to first State Bar Council
54	Terms of office of members of first State Bar Council
55	Rights of certain existing legal practitioners not affected
56	Dissolution of existing Bar Council
57	Power to make rules pending the constitution of a Bar Council
58	Special provisions during the transitional period
58A	Special provision with respect to certain Advocates
58AA	Special provisions in relation to Union Territory of Pondicherry
58AB	Special provisions with respect to certain provisions enrolled by Mysore State Bar Council
58AC	Special provisions with respect to certain provisions enrolled by Uttar Pradesh State Bar Council
58AD	Special provisions with respect to certain persons migrating to India
58AE	Special provisions in relation to the Union Territory of Goa, Daman and Diu
58AF	Special provisions in relation to Jammu and Kashmir
58AG	Special provisions in relation to Articled Clerks
58B	Special provisions relating to certain disciplinary proceedings
59	Removal of difficulties
60	Power of Central Government to make rules

SCH1.	THE SCHEDULE

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