Report No. 266

15. Substitution of new section for section 19.

For section 19 of the Advocates Act, the following section shall be substituted, namely:-

"19. State Bar Councils to send copies of rolls of advocates to Bar Council of India.

Every State Bar Council shall send to the Bar Council of India a copy of the roll of advocates prepared by it for the first time under this Act and shall thereafter communicate to the Bar Council of India all alterations in, the additions to, any such roll, electronically, as soon as the same has been made within a period not later than seven days.