The Indian Bar Councils Act, 1926

[Modified as on 19th November, 2018]

Act No. 38 of 19261

Contents
Sections	Preliminary
Title	The Indian Bar Councils Act, 1926
	Preliminary
1.	Short title, extent and application
2.	Interpretation
	Constitution of Bar Councils
3.	Constitution and incorporation of Bar Councils
4.	Composition of Bar Councils
5.	Special provisions regarding constitution of first Bar Councils
5A.	Ad hoc Bar Council for Gujarat High Court
6.	Power to make rules regarding constitution and procedure of Bar Councils
7.	Power of Bar Council to make bye-laws
	Admission and Enrolment of Advocates
8.	Enrolment of advocates
9.	Qualifications and admission of advocates
	Misconduct
10.	[Repealed.]
11.	[Repealed.]
12.	[Repealed.]
13.	[Repealed.]
	Miscellaneous
14.	Right of advocates to practise
15.	General power of Bar Councils to make rules
16.	Power to fix fees payable as costs
17.	Indemnity against legal proceedings
18.	Publication of rules
19.	Amendment of enactments, etc
20.	Transitional provision regarding certain Bar Councils affected by States' reorganisation
The Schedule	Amendment of Enactments