Report No. 72

Restriction on Practise after being a Permanent Judge

Contents
Chapter 1	Introduction
1.	Genesis of the Rep Chapter ort and Commission's view
2.	Debates in the Constituent Assembly
3.	Dr. Sapru's view
4.	Amendment of Article 220 in 1956
5.	Present provision salutary
6.	Independence of the judiciary
7.	View expressed in the Fourteenth Report of the Law Commission
8.	Conclusion
Appendix 1	Gist of Debates in The Constituent Assembly Relevant to Article 220 of The Constitution
Appendix 2	Gist of Debates in The Lok Sabha Relevant to The Amendment of Article 220 by Constitution
	Original article
	It may be noted that clause 12 of the bill was in these terms1
	Shri Frank Anthon
	Shri H.N. Mukherje
	Explaining the point of view adopted in the Bill, Shri Datar said1