Report No. 184
Consultation Process:
(i) First stage of consultation should be with the State Bar Councils under section 7(1)(h), as at present:
4.1 It will be seen that section 7(1)(h) presently requires consultation between the Bar Council of India and Universities and the State Bar Councils. It is not proposed to make any change in regard to consultation with the State Bar Councils. But, the consultation with Universities, i.e. with the proposed UGC Committee of academicians under section 7(1)(h) must be effective consultation.
Obviously, it will be convenient if the Legal Education Committee of the Bar Council of India first consults the State Bar Councils and the decisions arrived at as a result of the said decisions are sent to the UGC Committee on Legal Education for its views. The proposed amendment would be that the Bar Council of India will, through its Legal Education Committee, consult the State Bar Councils and after receiving their responses, will finalise the proposals which have to be sent to the Legal Education Committee of the UGC, as stated in this chapter:
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