Report No. 266
21. Insertion of new section 33A.
After section 33 of the Advocates Act, the following section shall be inserted, namely: -
"33A. Registration of an advocate with a Bar Association.-
(1) An advocate enrolled with the State Bar Council engaged in or intend to practice before a court of law, tribunal or before any authority or person shall get himself registered as a member of the Bar Association where he ordinarily practices or intends to practice law.
(2) In case any advocate leaves one Bar Association and joins another by reason of change of place of practice or by reason of change of field of law, he shall intimate such change to the Bar Association of which he is a member within a period of thirty days.".
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