Report No. 184

12. Amendment of section 4.-

In section 49 of the principal Act, in sub-section (1)- (i) after clause (ah), the following clauses shall be inserted, namely:-

"(ai) the period of training and conduct of Bar examination and matters relating thereto under clause (ha) of sub-section (1) of section 7 and clause (d) of sub-section (1) of section 24;

(aj) the procedure regarding recognition and de-recognition of such universities as referred to in clause (i) of sub- section(1) of section 7 and the procedure regarding the issuing of direction to a university to disaffiliate a Law college;

(ak) the procedure regarding granting permission to impart instruction to law colleges, law department of university or any other institution and the procedure regarding withdrawal of such permission as referred to in clause (id) of sub-section (1) of section 7."

(ii) for clause (d), the following clause shall be substituted, namely:-

"(d) the standards of legal education as referred to in clause (h) of sub-section (1) of section 7 to be observed by the universities and the Law Colleges affiliated to the universities and the manner of inspection of such universities and Law Colleges, as referred to in section 7B and section 7C."