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Rules and Regulations of the Indian Law
institute
1.
Interpretation.
a.
"Institute"
means The Indian Law Institute
b.
"Council"
means the Governing Council of the Institute
c.
"Committee"
means the Executive Committee of the Institute
d.
"General
body" means General body of members of the
Institute
e.
"President"
means the President of the Institute.
1.
1.
2.
Patrons.
a.
Subject
to their consent, the President of India, the Vice-President of India and the
Prime Minister will be patrons.
b.
The
Council may invite such other persons, as it may deem fit. to be patrons.
1.
2.
1.
2.
3.
Members.
There will be the following classes of Members
a.
Foundation
Members.
b.
Life
Members.
c.
Ex-officio
Members.
d.
Co-opted
Members.
e.
Corporate
Members.
f.
Associate
Members.
g.
Honorary
Members,
h.
Corresponding
Members.
i.
Ordinary
Members.
a.
Foundation
Members : Foundation Members are those-
i.
Who took
an active interest or part in the establishment of the Institute and are
enrolled as such, including persons whose names appear as the first members of
the Governing Council and the Executive Committee in clause 4 of the Memorandum
of Association :
ii.
who are
enrolled as such on a payment of not less than Rs. 250 within six months of the
registration of the Institute, or such later date as may be fixed by the
President, whether before or. after the exp" of the said period of six
months.
a.
a.
b.
Life
Members: Life Members are those persons of high status in the field of
law who are enrolled as such in accordance with the provisions laid down in the
bye-laws.
c.
Ex-officio
Members : Subject to their consent, the Chief Justice and other Judges of
the Supreme Court of India, the Chief Justices of the several High Courts in
India, the Attorney-General, the Solicitor-General, the Advocate-General of the
several States, the Home Minister, the Finance Minister, the Law Minister, and
the Education Minister An the Government of India, the President of the
Indian Branch of the International Law Association, the President of the
Indian Council of World Affairs, the Chairman of the Universities Grants
Commission, the Vice-Chancellors and Deans of the Faculties of Law of the
Universities in India, which are established by an act of Legislature, will be
members ex- officio.
d.
Co-opted
Members : Co-opted Members are those co-opted by the Governing Council in
accordance with the provisions laid down in the bye-laws.
e.
Corporate
Members : The Executive Committee may, in accordance with the provisions
laid down in the bye-laws, admit any Bar Association, Advocates Association, or
University, or any body of persons or association of persons devoted to study,
practice or administration of law, as a Corporate Member.
f.
Associate
Members : The Executive Committee may, in accordance with the provisions
laid down in the bye-laws, enrol any person who is or has been a Judge, legal
practitioner or law teacher in a foreign country as an Associate Member.
g.
Honorary
Members : Honorary Members are those who are enrolled as such in
accordance with ,the provisions laid down in the bye-laws, on account of their
meritorious ,contribution to the science of law or the growth or reform of law
or administration of justice.,
h.
Corresponding
Members : Corresponding Members are those persons, other than
citizens of India, who are enrolled;as such in accordance with the provisions
laid down in the bye-laws, for their meritorious contribution to the science
of,law or the growth or reform of law or the reform of law or the
administration of justice.
i.
Ordinary
Members : Ordinary Members are those Indian citizens who are enrolled as
such in accordance with the provisions laid down in the bye-laws.
1.
2.
3.
1.
2.
3.
4.
Office-bearers
of the Institute.- The following will be the office-bearers of the Institute :
a.
President
: The Chief Justice of India will be the President, ex-officio.
b.
Vice-President
: The Law Minister in the Government of India and the Attorney-General will be
Vice-Presidents ex-officio.
There will be one other Vice-President
elected by the Governing Council in accordance with the provisions laid down in
the bye-laws.
a.
b.
a.
Executive
Chairman who will be nominated by the President.
b.
Secretary
who will be nominated by the President.
c.
Treasurer
who will be nominated by the President.
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