Report No. 266
17. Amendment of section 24.
In sub-section (1) of section 24 of the Advocates Act,-
(a) in clause (f),-
(I) (i) for the words "six hundred rupees", the words "two thousand rupees" shall be substituted;
(ii) for the words "one hundred fifty rupees", the words "five hundred rupees" shall be substituted;
(II) (i) for the words "one hundred rupees", the words "five hundred rupees" shall be substituted;
(ii)for the words "twenty-five rupees", the words "one hundred rupees" shall be substituted;
(b) after clause (f) the following clauses shall be inserted, namely:-
"(g) he has paid professional development fees of three hundred rupees to the State Bar Council and two hundred rupees to the Bar Council of India:
Provided that where such person is a member of the Scheduled Castes or the Scheduled Tribes, the professional development fee payable by him to the State Bar Council shall be two hundred rupees and to the Bar Council of India, one hundred rupees;
(h) he clears the All India Bar Examination or any other test prescribed by Bar Council of India and fulfils such other conditions as may be specified in the rules made by the Bar Council of India.".
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