Report No. 266

23. Insertion of new section 35A.

After section 35 of the Advocates Act, the following section shall be inserted, namely:-

"35A.Prohibition on the boycotts or abstention from courts' work.-

No association of advocates or any member of the association or any advocate, either individually or collectively, shall, give a call for boycott or abstinence from courts' work or boycott or abstain from courts' work or cause obstruction in any form in court's functioning or in court premises.".