The Bar Council of India requested for all the details of every practicing Advocate of the country as per the format required by the e-Committee of the Supreme Court of India.
BCI has written several times to all the Bar Associations of the Country (through the State Bar Council/s) to provide the details of every practicing Advocate of the country as per the format required by the e-Committee of the Supreme Court of India.
The decision has been taken in the backdrop of "inaction" of many State Bar Councils in providing the information sought by the BCI on several occasion
A meeting held on 24 July 2020 general council of BCI considered the issue once again and passed a resolution. It has further noted that the Secretary, BCI has formed a WhatsApp group in which all the Secretaries/representatives of all State Bar Councils have been included and the said WhatsApp group appears to be active and it appears that regular communications have been/are being made therein. The Council has, however, also observed that the net result of feedback from many concerned State Bar Councils appear to be quite unsatisfactory
BCI stated that State Bar Councils are concerned, most of the forms received are incomplete and do not furnish all the required information particularly the email IDs, WhatsApp numbers, and other details.
BCI observed that State Bar Councils had been repeatedly reminded that all such information should be procured and provided to BCI to furnish the same to the Supreme Court of India. Thus obviously because of the said lacuna, the entire exercise appears to be futile.
In view of the above circumstances,
“ Bar Council of India, therefore, has resolved to write to the Presidents/Secretaries of all the District and Taluka Bar Associations of the country to supply the details as per given format directly to the office of BCI on the email bci.scinfo@gmail.com which has been created by the office specifically for this particular purpose.”
Individual Advocates are requested not to send individual emails to BCI. They have to submit their details to the respective Bar Associations of which they are members and for convenience and ease, the entire list shall be required to be sent by/through the Bar Associations to BCI in word/excel format at bci.scinfo@gmail.com as per the prescribed format.
All the Bar Associations of the country are requested and directed to furnish the aforementioned details of all the Advocates registered with them within a period of 15 days from the date of receipt of this letter from the office of BCI.
BCI stated that If any Advocate fails to furnish the same to his respective Bar Association and the Bar Association to BCI, such Advocate shall be treated as a Non-Practicing Advocate by the Council.
BCI remarked, that the scheme is for the benefit of all the Advocates. The Supreme Court has devised a method of communication with the Bar in 22 different regional languages of the country; the E-Committee has also been training the Lawyers for e-filings, virtual hearings, etc.
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