Report No. 184

2. Amendment of section 2.-

In section 2 of the Advocates Act, 1961 (hereinafter referred to as the principal Act), in sub-section (1)-

(i) after clause (d), the following clause shall be inserted, namely:-

"(da) 'Bar Council Legal Education Committee' means, the `Legal Education Committee of the Bar Council of India' constituted under clause (b) of sub-section (2) of section 10;"

(ii) after clause (n), the following clauses shall be inserted, namely:-

(o) 'University Grants Commission' means, the University Grants Commission, constituted under sub-section (1) of section 4 of the University Grants Commission Act, 1956;

(p) 'University Grants Commission Legal Education Committee' means, the Legal Education Committee, constituted under section 5A of the University Grants Commission Act ,1956".