Report No. 184

8. Insertion of new section 10 A.-

After section 10A of the principal Act, the following section shall be inserted, namely:-

"10AA. Consultation procedure by the Legal Education Committee of the Bar Council of India:- The procedure for consultation under clause (h) of sub-section

(1) of section 7, shall be as follows, namely:-

(a) in respect of proposals relating to standards of professional legal education, the Bar Council Legal Education Committee, shall first consult the State Bar Councils and arrive at provisional proposals and the same shall be communicated to the University Grants Commission Legal Education Committee for its views on such proposals.

(b) after receiving the views of the University Grants Commission Legal Education Committee, the Bar Council Legal Education Committee , shall consider the same and arrive at its final decision.

(c) the final decision of the Bar Council Legal Education Committee, arrived at under clause (b) shall be enforced by the Bar Council of India and shall be binding on all universities and all law colleges affiliated to universities, in so far as they relate to standards of legal education necessary for students to get enrolled at the Bar for practicing the profession of law;

(d) the University Grants Commission Legal Education Committee may send any proposal in regard to the matters referred to in clause (a) for consideration of the Bar Council Legal Education Committee;

(e) if any proposal is received under clause (d) from the University Grants Commission Legal Education Committee, the procedure specified in clauses (a) to (c) shall be followed by the Bar Council Legal Education Committee.

(f) the standards of legal education as may be finalized under this section shall be the minimum standards necessary for students to get enrolled at the Bar for practicing the profession of law in Courts."