Report No. 75

15. Solicitors in England.-

The discipline of solicitors in England is in the hands of the disciplinary committee formed by the Master of the Rolls from the members of the council of the society. The committee has the power to strike off a solicitor from the rolls,1 suspend him from practice or impose a fine upto 500 pounds. There is an appeal to the High Court.2

1. Solicitors Act, 1957, sections 46 and 48.

2. Wilson Cases and Materials from the English Legal system, (1973), p. 141.