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The Bar Council of India has protracted the deadline for submission of details of the advocates registered with all the District Bar Associations and Taluka Bar associations of the country till 30th September 2020.
The Bar Council of India taking into consideration the difficulties faced due to the pandemic decided to extend the date for submission of details after various Bar Associations and State Bar Councils requested the same.
Earlier, on 24th July 2020 instructions were given to the Presidents and Secretaries of all the Bar Associations in the country to submit the details of the registered advocates within fifteen days via email as per the configuration required by the e-Committee of the Supreme Court.
The BCI has recapitulated that in order for the interest of the advocates
“The E- Committee of the Supreme Court has the scheme to train Advocates and make them computer friendly. It is for such purpose that this information is required. Thus, this information is specifically required for the benefit of Advocates, both for the older generation and for the younger generation. It will be advantageous for every Advocate of the Country to be armed with technical know-how, so that they become trained and adept at e-filing, virtual hearing, etc., which, can be put to best use by them as per their need,” the letter mentions.
In the previous later, dated July 24, 2020, all the Bar Associations were instructed by the Council to create an official WhatsApp group of the members registered and practicing with them. The letter states
“The purpose of creating a WhatsApp group is again solely aimed for the assistance and benefit of Advocates. Such groups were meant to give access and information about various important resolutions/ circulars of BCI/ State Bar Councils and for providing other important relevant information/s and also for resolution of contemptuous issues.”
Among other things, all the advocates who were not registered under any Bar association would provide their information to the concerned State Bar Councils of India and then the State Councils would further direct the particulars to the Bar Council of India.
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