Report No. 50

Appendix 1

Selected Central Acts Relating To Bodies Authorised to Hold Examinations or to Recognise or Approve Degrees and other Academic Distinctions

1. The Advocates Act, 1961

Section 7.-The functions of the Bar Council of India shall be:

(i) to recognise Universities whose degree in law will be a qualification for enrolment as an advocate and for that purpose to visit and inspect Universities.

Section 24(1)(d)(v).-Provides that a person shall be qualified to be admitted as an advocate if he fulfils the following conditions:-

(v) any other class of persons who by reason of their legal training or experience are declared by the Bar Council of India to be exempt from the provisions of this clause.

Section 25.-An application for admission as an advocate is to be made to the State Bar Council within whose jurisdiction the applicant proposes to practise.

Section 26.-The State Bar Council refers every application for admission as an advocate to its enrolment committee.