Report No. 75

VI. Analogous Laws in India

16. Position under analogous laws relating to other professions in India.-

We may state that we have also gone through several Indian statutory precedents relating to disciplinary jurisdiction over members of other learned professions. Most of these provisions vest such jurisdiction in autonomous bodies consisting of members of the profession. We give in an Appendix1 the gist of relevant provisions in some of the Acts, prepared in the form of a chart for convenience of comparison.

1. See Appendix 2.