Undertaking to be signed by Advocates who have applied for the All India Bar Examination
The Bar Council of India (BCI) according to its latest press release confirms that the All India Bar Exam (AIBE) has been postponed to March 6th next year, and allows law graduates to practice on the condition of an undertaking that they will appear and clear the AIBE.
The BCI has decided that all applicants who have filed their applications for the AIBE shall be permitted to practice law in India after furnishing an undertaking to the respective State Bar Councils (SBCs).
Applicants for the AIBE are required to furnish their undertaking at the SBC where they have enrolled. The BCI also requests all fresh law graduates and newly enrolled advocates to routinely check the BCI website for updates and news on the AIBE, and to approach the BCI with any queries or clarifications required.
Click here to download the undertaking to be signed by Advocates who have applied for the All India Bar Examination and should be submitted to their respective State Bar Council.
Please note that the undertaking must be on notorised affidavits on non-judicial stamp paper of Rs 10/-.
Download Undertaking to be signed by Advocates for practise
