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INDIAN BAR COUNCIL (TAMIL NADU AMENDMENT) ACT, 1954
INDIAN BAR COUNCIL (TAMIL NADU AMENDMENT) ACT, 1954
Act 35 of 1954
TAMIL NADU ACT NO. XXXV OF 1954 (For Statement of Objects and Reasons, see Fort St George Gazette Extraordinary, dated the 6thDecember 1954, Part IV-A pages 321-322.) (This Act has been validated by the Bar Councils (Validation of State Laws) Act, 1956 (Central Act 4 of 1956).
THE INDIAN BAR COUNCILS (These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) (TAMIL NADU) AMENDMENT ACT, 1954
(Received the assent of the President on the 14th January 1955; first published in the Fort St. George Gazette on the 19th January 1955)
An Act further to amend the Indian Bar Councils Act, 1926, in its application to the 3 [State of Tamil Nadu].
WHEREAS it is expedient further to amend the Indian Bar Councils Act, 1926 (Central Act XXXVIII of 1926), in its application to the (This expression was substituted for the expression “State of Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.) [State of Tamil Nadu], for the purposes hereinafter appearing;
Be it enacted in the Fifth Year of the Republic of India as follows:-
Short title and extent
1. (1) This Act may be called the Indian Bar Councils ((These words were substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969) (TAMIL NADU) AMENDMENT ACT, 1954) [Tamil Nadu] Amendment) Act, 1954.
(2) It extends to the whole of the (This expression was substituted for the expression “State of Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.) [State of Tamil Nadu.]
Insertion of new section 4-A in Central Act XXXVIII of 1926
2. In the Indian Bar Councils Act, 1926 (Central Act XXXVIII of 1926), after section 4, the following section shall be inserted, namely:
Qualifications for election
“4-A. Notwithstanding anything contained in this Act or in any rule made thereunder, no advocate entered in the roll of advocates of the Madras High Court who, on or after the 5th July 1954, is not ordinarily residing and practicing in Courts in the (This expression was substituted for the expression “State of Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.) [State of Tamil Nadu] shall be entitled to vote at any election for, or to be elected to, the Madras Bar Council under clause (c) of sub-section (1) of section 4”
Saving
3. For the avoidance of doubt, it is hereby declared that nothing contained in this Act shall affect the right of any advocate entered in the roll of advocate of the Madras High Court to practice in that High Court or in any Court subordinate thereto.
