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The Indian Law Institutes Bye Laws
Passed at meeting of the Governing Council
held at 4 p.m. on 20th January, 1957, at the residence of the President (Chief
Justice of India), 1, Safdailung Road, New Delhi.
1. There shall be a
sub-committee of three of the Executive Committee for scrutinising membership
applications and admitting members , the sub-committee shall satisfy itself
that a person possesses the qualifications mentioned in the Rules and
Regulations as well as in the bye-laws for the class of membership proposed.
2.
i.
The
following may be enrolled as Corporate Member
a.
Any
recognised Bar Association or is Association.
b.
Any
registered society devoted to the study of law or administration of justice.
c.
Any
University.
d.
The
Inter-University Board of India.
i
i.
ii.
The
following may be enrolled as Ordinary Members
a.
Persons
who are or have been legal practitioners.
b.
Persons
who are or have been judicial officers.
c.
Persons
who are or have been teachers in a University or any recognised educational
institution.
d.
Persons
who are Barristers-at Law or have a University Law Degree or equivalent
qualifications in the opinion of the Executive Committee.
a.
Persons
who are or have been in Public Administration or in the administration of
Universities or other recognised education institutions '
b.
Persons
who in the opinion of the sub-committee, are fit and proper to be enrolled as
members on account of their interest in the growth and reform of law and
administration of justice.
i
ii
i.
ii.
iii.
A person
may be co-opted as a Member of the Institute by the Governing Council on the
recommendation of the Executive Committee and subject to the approval of the
President.
iv.
A
person, who, in the opinion of the sub-committee, possesses the requisite
qualifications as specified in the Rules and Regulations of the Institute, may
been rolled as an Associate Member.
v.
A person
may be enrolled as an Honorary Member if-
a.
he
possesses the requisite qualifications as specified in the rules and
regulations ,
b.
the
approval of the President has been obtained by the Executive Committee for
consideration of the proposal to enroll him as such ,
c.
and
thereafter the proposal receives the support of not less than two thirds of the
total number of members of the Executive Committee.
1.
2.
1.
2.
3.
For
enrolment as-
a.
Life-Member,
b.
Corporate
Member,
c.
Associate
Member,
d.
Ordinary
Member,
there shall be an application in the form
prescribed in the Appendix hereto which must be accompanied by the prescribed
subscription and supported by at least one member of the Institute.
1.
2.
3.
1.
2.
3.
4.
Enrolment
as a Member shall take effect on intimation of the same to the person
concerned.
5.
a.
All
Members will be entitled to receive a copy of the Journal of the Institute and
other publications of the Institute at a discount prescribed, from time to
time, by the Executive Committee.
b.
Ex
officio Members may send their views in writing on any matter at is being
considered at a meeting of the body of which they are such members to be placed
before it.
c.
A
Corporate Member may nominate in writing a person to attend and vote on its
behalf at a meeting of the General Body of the Members of the Institute.
d.
All
members, other than Associate or Corresponding Members, shall have the right to
vote at meetings of the body of which they are members. A Corporate Member may
exercise the right to vote by its nominee.
e.
An
Associate Member or Corresponding Member shall not be eligible to be a member
of the Governing Council.or the Executive Committee.
1.
2.
3.
4.
5.
1.
2.
3.
4.
5.
6.
A Member
may resign by letter addressed to the Secretary of the Institute.
7.
a.
Subscription
shall be payable as specified below by the different classes of members
i.
Foundation
Members under 3(a)(ii)... Rs. 250 (within 6 months of the date of registration
of Institute)
ii.
Life
Members ... Rs. 500
iii.
Corporate
Members ; Rs. 100 per annum provided that payment of a consolidated sum of Rs.
1,000 may be made after which there shall be noliability to pay any annual
subscription.
iv.
Associate
Members... Rs. 25 per annum
v.
Ordinary
Members : Persons other than Teachers ... Rs. 25 per annum
Teachers ... Rs. 10 per annum
Provided that persons who are not
teachers may, by payment of a consolidated sum of Rs. 250, Teachers by a
consolidated payment of Rs. 100 may be exempted from further liability to pay
subscription.
a.
a.
a.
a.
b.
There
shall be no liability to pay subscription by the following classes of members :
i.
Honorary
Members.
ii.
Corresponding
Members.
iii.
Ex-offtcio
Members.
a.
b.
a.
b.
a.
a.
b.
c.
For
purposes of subscription the year shall be the Calendar year.
d.
All
subscriptions for the year shall be paid before the expiry of March of that
year. A person whose subscription remains unpaid thereafter shall be regarded
as in arrears for that year.
e.
All
persons whose subscription are in arrears for three years shall cease to be
members.
1.
2.
3.
4.
5.
6.
7.
1.
2.
3.
4.
5.
6.
7.
8.
The
Executive Committee may transact its business by meetings or circulation of
papers.
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