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Bar Council of India called for a nationwide lawyer’s agitation on February 12, being part of which the Delhi Bar Council has appealed Lawyers to join protest march from Delhi-NCR to gather at Patiala House Court from where the protest march will move to Jantar Mantar.
It will be a peaceful protest which will start at 12:30 pm and will be led by the office bearers of Bar Council of India, Bar Council of Delhi, SCBA, DHCBA, coordination committee and other bar associations of Delhi-NCR. This Nationwide protest is expected to see the participation of 1.7 million lawyers.
The demands raised in the joint meeting of Bar Council of India and the state bar council on February 2 are those of medical facility; insurance; housing schemes; financial assistance to young lawyers; pension schemes; Advocate Protection Act; not to scrap Bar Council of India and State Bar Council like Medical Council of India; to amend the legal service authority Act to enable the lawyers to discharge the functions under the Act; to amend all the Acts for appointment of retired judges/ judicial officers as presiding officers in various tribunals and commissions etc.
The BCD in its appeal said, "It is well known that more and more youngsters prefer to adopt a career in law but get disappointed due to inadequate infrastructural facilities or any kind of support.”
Lawyers are part of the internal justice system but they are not getting a similar treatment. No basic facilities are given to the lawyers and a lawyer has to struggle at his own notwithstanding that everyone has a fundamental right for basic facilities to sustain which was the main demand raised in the joint Bar Council of India meeting.
"Recent trend has seen non-advocates being allowed to appear before courts tribunals, body or authority having the power to take evidence, even statutorily. This being an exclusive right conferred to an advocate under Section 30 of the Advocates Act,1961 any encroachment over our rights cannot be permitted," it further said.
It is to be noted that prior to calling nationwide agitation, BCI had written a letter to the Prime Minister on January 22 wherein it had raised the ten demands.
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