Report No. 250

32. Bar Councils (Validation of State Laws) Act, Act 4 of 1956

Category: Legal, Medical and Other Professions

Recommendation: Repeal - savings clause

The Act validated certain State laws amending the Indian Bar Councils Act, 1926. The Act provided that the laws specified in the Schedule to the Act shall be deemed to always have been valid as if they had been enacted by the Parliament. The purpose of this Act has been fulfilled. Hence, the Central Government should repeal this Act. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-1).