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Advocates Act, 1961 - Rules Framed under Section 16(2)
Rules framed by the High Court of Punjab and Haryana under Section 16(2) of the Advocates Act, 1961
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(i) is an advocate registered as such with the Bar Council of Punjab and Haryana for a period of not less than 15 years;
(ii) is an income-tax payee for at least five years before he applies for such designation and produces assessment orders for the aforesaid period;
(iii) has appeared in at least 100 cases in the High Court in the preceding year with a certificate by the Registry alongwith a list of the cases unless, in the exceptional cases, Hon'ble the Chief Justice dispenses with compliance of this condition; and
(iv) is willing to file an undertaking that after designation he/she will not draft or file pleadings in any Court, shall in all cases be assisted by another Advocate, shall not direct, give consultation to any litigant and shall not make mentions or seek adjournments in any Court.
Procedure for enrolment as Senior Advocate :
2. (a) Any Advocate who is eligible and desirous of being designated as a Senior Advocate shall apply to the Court giving the requisite particulars and undertaking;(b) Such application should be recommended by at least two Senior Advocates;
(c) Upon receipt of such application, the Registry shall verify the facts stated therein and submit it to the Chief Justice alongwith his report;
(d) The Chief Justice, if satisfied, shall direct the placing of the application in Judges' meeting alongwith his recommendations;
(e) After consideration of facts, particulars, undertaking, report and recommendation, the Court may by a majority of 2/3rds of the total number of Judges decide to designate the Advocate as a Senior Advocate, if in their opinion by virtue of his ability, experience and standing, he deserves such distinction;
(f) After consideration of all facts, particulars, undertaking, report and recommendation, the Court may decide to confer such designation upon the Advocate, who shall thereafter be mentioned as Senior Advocate in all the proceedings of the Court;
(g) The Registrar shall notify the result of the proposal to the Advocate concerned. Where the proposal is accepted, intimation shall also be sent to the High Court Bar Association, Bar Council of Punjab and Haryana, Bar Council of India and Registrar, Supreme Court of India; and
(h) The proposal once rejected shall not ordinarily be renewed for another two years.]
