Report No. 266

18. Substitution of new section for section 24A.

For section 24 A of the Advocates Act, the following section shall be substituted, namely: -

"24A. Disqualification for enrolment.-

(1) No person shall be admitted as an advocate on a State roll-

(a) if he is convicted of an offence involving moral turpitude; or

(b) if he is convicted on an offence under the provisions of the Untouchability (Offences) Act, 1955 (22 of 1955) or the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (33 of 1989); or

(c) if he has been convicted of contempt of court subject to any order or decision of court.

(d) if he has been dismissed or removed from service or employment under the Union or the State or its undertakings or any statutory body or Corporation.".