Advocates Act, 1961

52. Saving-

Nothing in this Act shall be deemed to affect the power for the Supreme Court to make rules under Article 145 if the Constitution-

a. for laying down the conditions subject to which a senior advocate shall be entitled to practice in that Court.

b. For determining the persons who shall be entitled to [ (Note:- Subs. by Act 70 of 1993, sec.9) act or plead] in that Court.