Report No. 184

1.2 Response of the Bar Council of India:-

The Bar Council of India in its letter dated 3.8.2000, made elaborate suggestions. It accepted some of the proposals, rejected some others and suggested further amendments to some sections. These relate to amendments/new provisions proposed in working paper to sections 2(1)(hh), 3(2)(b), 4(1), 7(1)(ic), 9(1), 10(2), 9A, 7(1)(h), 24(1)(iiia), 24(1)(f), section 24(1), section 24A(1)(c), section 33A, section 49(1)(ai), (aj), (ak), (al), (am), (ag)(agg)(ff), (ee)(ggg), (ff), section 49A, 45, 24(1)(b), 36B, 3(2)(a).

We are not referring in this Report to all these suggestions in as much as the scope of the present report is limited and concerns only legal education and a few other related matters. In other words, we are not proposing, in the present report, to traverse the entire ground covered by the Working Paper.