Report No. 184

Legal Education & Professional Training and Proposals for Amendments to the Advocates Act, 1961 and the University Grants Commission Act, 1956

Contents
Chapter I	Introductory
	Introductory
	Response of the Bar Council of India
	Response of the UGC
	Report of the Parliamentary Committee on Subordinate Legislation
	Views of the Faculty
	Response of Association of Universities & Others
	The Commission's views
Chapter II	Respective Roles of The Bar Council of India And UG.- A Constitutional and Statutory Perspective
	The UGC Act & Entry 66 of List I
	Harmonisation between powersof BCI and UGC
Chapter III	Membership of the Legal Education Committee of the Bar Council of India
	Membership of the Legal Education Committee of the Bar Council of India (1)
	Membership of the Legal Education Committee of the Bar Council of India (2)
Chapter IV	The UGC Committee on Legal Education and the Consultation Process
	The UGC Committee on Legal Education and the Consultation Process
	Consultation Process:
(i)	First stage of consultation should be with the State Bar Councils under section 7(1)(h), as at present
(ii)	Second stage of consultation thereafter should be with the body nominated by UGC, as now proposed
	Consultation procedure by the Legal Education Committee of the Bar Council of India
Chapter V	Standards of Legal Education, Legal Skills and Values (Mac Crate Report) and New Globalization Challenges and Accreditation
	Standards of Legal Education, Legal Skills and Values (Mac Crate Report) and New Globalization Challenges and Accreditation
	Standards of Legal Education & Legal Skills
	Professional skills & professional value.- the Mac Crate Report
	Chapter V(b) of the Report refers to 'Fundamental lawyers skills as follows
Chapter VI	Alternative Dispute Resolution training for students as well as lawyers
	Alternative Dispute Resolution training for students as well as lawyers
Chapter VII	Adjunct Teachers from the Bar & Bench
	Adjunct Teachers from the Bar & Bench
Chapter VIII	Permissions and Inspections
	Permissions and Inspections
	Inspection (1)
	Inspection (2)
Chapter IX	Examination System, Problem Method and Training Centres for Law Teachers
	Examination System, Problem Method and Training Centres for Law Teachers (1)
	Examination System, Problem Method and Training Centres for Law Teachers (2)
Chapter X	Education on Legal Education Literature
	Education on Legal Education Literature
Chapter XI	Derecognition of University and Disaffiliation of College
	Derecognition of University and Disaffiliation of College
Chapter XII	Training and Apprenticeship
	Training and Apprenticeship (1)
	Training and Apprenticeship (2)
Chapter XIII	Disqualification of Employees Dismissed or Removed from Service and Section 24A
	Disqualification of Employees Dismissed or Removed from Service and Section 24A
Chapter XIV	Summary of Recommendations
	Summary of Recommendations
Annexure	The Advocates (Amendment) Bill, 2003
1.	Short title and commencemen
2.	Amendment of section 2
3.	Amendment of section 6
4.	Amendment of section
5.	Insertion of new sections 7A to 7
6.	Amendment of section 1
7.	Amendment of section 10
8.	Insertion of new section 10 A
9.	Amendment of section 2
10.	Amendment of section 24
11.	Insertion of new section 45
12.	Amendment of section 4
13.	Amendment of Act 3 of 195