Report No. 75

V. Position in England

14. Position in England.-

It may be of interest to know that in England, disciplinary jurisdiction over members of the bar is exercised by an autonomous body. Benchers of the Inns of Court have retained throughout their history the exclusive right of "calling" students to the bar and of "disbarring" those of their members whom they find guilty of professional misconduct.1-2

1. Bedeliff and Cross The English Legal System, (1971), p. 392.

2. For details, see Appendix 1.