Chapter

Title

Page

I

Background - Inception of the Legal Profession

1-2

II

Advent of the Constitution

3-4

III

Era of the Advocates Act, 1961

5-6

IV

Period of Aberration

7-8

V

Judicial Pronouncements and the Law

9-10

VI

Law Commission's Initiative

11-12

VII

Loss of Courts' Working Days : A Staggering Fact

13-14

VIII

Supreme Court Judgements on Strike - Reprehensible act

15-23

IX

Denouncing the Contemptuous acts of Advocates

24-29

X

Propriety of performing public functions by convicted persons

30-32

XI

Advocacy Lurking in the shadows

33

XII

Legal Education in India

34-39

A

Historic Perspectives

35

B

Constitutional Framework

35-36

C

Reports of previous Law Commissions

36-37

D

Legal Position

37-39

E

Conclusion

39

XIII

Pre-enrolment Training of Advocates

40

XIV

Prospects of Foreign Law Firms and Lawyers in India

41-45

XV

Need for Defining Misconduct

46-47

XVI

The Relevance of Framework of Regulation of

Legal Profession in the United Kingdom

48-51

XVII

Need of Reviewing Regulatory Mechanism

52-56

Annexures

I

Bar Council of India - Proposed Amendments to the Advocates Act, 1961

57-87

II

Analysis of the Responses Received by the Law Commission of India

88-92

III

The Advocates (Amendment) Bill, 2017

93-112