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Passed at
meeting of the Governing Council held at 4 p.m. on 20th January, 1957,
at the residence of the President (Chief Justice of India), 1, Safdailung
Road, New Delhi.
1. There shall be a sub-committee of three of the Executive Committee
for scrutinising membership applications and admitting members , the sub-committee
shall satisfy itself that a person possesses the qualifications mentioned
in the Rules and Regulations as well as in the bye-laws for the class
of membership proposed.
2. (i) The
following may be enrolled as Corporate Member
(a) Any recognised Bar Association or is Association.
(b) Any registered society devoted to the study of law or administration
of justice.
(c) Any University.
(d) The Inter-University Board of India.
(ii) The following may be enrolled as Ordinary Members
(a) Persons who are or have been legal practitioners.
(b) Persons who are or have been judicial officers.
(c) Persons who are or have been teachers in a University or any recognised
educational institution.
(d) Persons who are Barristers-at Law or have a University Law Degree
or equivalent qualifications in the opinion of the Executive Committee.
(e) Persons who are or have been in Public Administration or in the administration
of Universities or other recognised education institutions '
(f) Persons who in the opinion of the sub-committee, are fit and proper
to be enrolled as members on account of their interest in the growth and
reform of law and administration of justice.
(iii) A person may be co-opted as a Member of the Institute by the Governing
Council on the recommendation of the Executive Committee and subject to
the approval of the President.
(iv) A person, who, in the opinion of the sub-committee, possesses the
requisite qualifications as specified in the Rules and Regulations of
the Institute, may beenrolled as an Associate Member.
(v) A person may be enrolled as an Honoraiy Member if-
(a) he possesses the requisite qualifications as specified in the rules
and regulations ,
(b) the approval of the President has been obtained by the Executive Committee
for consideration of the proposal to enrol him as such ,
(c) and thereafter the proposal receives the support of not less than
two thirds of the total number of members of the Executive Committee.
3. For enrolment
as-
(a) Life-Member,
(b) Corporate Member,
(c) Associate Member,
(d) Ordinary Member,
there shall be an application in the form prescribed in the Appendix hereto
which must be accompanied by the prescribed subscription and supported
by at least one member of the Institute.
4.
Enrolment as a Member shall take effect on intimation of the same to the
person concerned.
5. (a) All
Members will be entitled to receive a copy of the Journal of the Institute
and other publications of the Institute at a discount prescribed, from
time to time, by the Executive Committee.
(b) Ex officio Members may send their views in writing on any matter at
is being considered at a meeting of the body of which they are such members
to be placed before it.
(c) A Corporate Member may nominate in writing a person to attend and
vote on its behalf at a meeting of the General Body of the Members of
the Institute.
(d) All members, other than Associate or Corresponding Members, shall
have the right to vote at meetings of the body of which they are members.
A Corporate Member may exercise the right to vote by its nominee.
(e) An Associate Member or Corresponding Member shall not be eligible
to be a member of the Governing Council.or the Executive Committee.
6. A Member
may resign by letter addressed to the Secretary of the Institute.
7. (a) Subscription
shall be payable as specified below by the different classes of members
(i) Foundation Members under 3(a)
(ii)... Rs. 250 (within 6 months of the date of registration of Institute)
(ii) Life Members ... Rs. 500
(iii) Corporate Members ; Rs. 100 per annum provided that payment of a
consolidated sum of Rs. 1,000 may be made after which there shall be noliability
to pay any annual subscription.
(iv) Associate Members... Rs. 25 per annum
(v) Ordinary Members : Persons other than Teachers ... Rs. 25 per annum
Teachers ... Rs. 10 per annum
Provided that persons who are not teachers may, by payment of a
consolidated sum of Rs. 250, Teachers by a consolidated payment of Rs.
100 may be exempted from further liability to pay subscription.
(b) There shall be no liability to pay subscription by the following classes
of members :
(i) Honorary Members.
(ii) Corresponding Members.
(iii) Ex-offtcio Members.
(c) For purposes of subscription the year shall be the Calendar year.
(d) All subscriptions for the year shall be paid before the expiry of
March of that year. A person whose subscription remains unpaid thereafter
shall be regarded as in arrears for that year.
(e) All persons whose subscription are in arrears for three years shall
cease to be members.
8. The Executive
Committee may transact its business by meetings or circulation of papers.
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