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The Karnataka High Court devised The High Court of Karnataka (Designation of Senior Advocates) Rules, 2018 on June 8, on the basis of the guidelines it had laid down in the petition filed by Senior Advocate Indira Jaising last year. The rules have laid down the criteria for selection of a lawyer as a Senior Advocate, which is attached in Appendix B of the Rules as follows –
Sl. No. |
Matter |
Points |
1. |
Number of years of practice of the Advocate from the date of enrolment. (10 points for 10-20 years of practice, 20 points for practice beyond 20 years) |
20 points
|
2. |
Judgments (Reported and unreported) which indicate the legal formulations advanced by the Advocate in the course of proceedings of the case; pro-bono work done by the Advocate; domain expertise of the Advocate in various branches of law, such as Constitutional Law, Inter-state Water Dispute, Criminal Law, Property Law, Service Law, Arbitration Law, Corporate Law, Family Law, Human Rights, Public Interest Litigation, International Law, Law relating to Women, Customary Laws in the State of Karnataka etc. |
40 points
|
3. |
Publications by the Advocate |
15 points
|
4. |
Personality & Suitability on the basis of interview/interaction |
25 points
|
The rules lay down the procedure for designating a Senior Advocate and call for the constitution of a permanent committee to designate such advocates to the Court. This Committee shall comprise of the two senior-most Judges of the HC, the advocate-general of the State and a nominated member of the Bar. This Committee shall be headed by the Chief Justice of the High Court and will deal with all matters concerning the appointment and selection of Senior Advocates. With regards to the procedure, after a proposal for the designation is submitted to the Secretariat of the Committee, the Committee will scrutinize and evaluate all factors and details of the Applicant. Upon the vote of the Full Court, the candidate is to be appointed. All pending applications have been dissolved and candidates have been asked to make fresh applications in accordance with the new procedure.
86540
103860
630
114
59824