Tamil nadu act 035 of 1954 : Indian Bar Councils (Tamil Nadu Amendment) Act, 1954

Preamble

[Indian Bar Councils (1[Tamil Nadu] Amendment) Act, 1954]*

[Tamil Nadu Act No. 35 of 1954]2[19th January, 1955]

An act further to amend the Indian Bar Councils Act, 1926, in its application to the 3[State of Tamil Nadu].

Whereas it is expedient further to amend the Indian Bar Councils Act, 1926 (Central Act XXXVIII of 1926), in its application to the 3[State of Tamil Nadu], for the purposes hereinafter appearing;

Be it enacted in the Fifth Year of the Republic of India as follows:-

1. These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaption of Laws (Second Amendment) Order, 1969.

2. For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 6th December, 1954, Part IV-A pages 321-322.

This Act has been validated by the Bar Councils (Validation of State Laws) Act, 1956 (Central Act 4 of 1056).

3. This ??? (Second Amendment), Order, 1969.

* Received the assent of the President on the 14th January, 1955; first published in the Fort St. George Gazette on the 19th January, 1955

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Indian Bar Councils (1[Tamil Nadu] Amendment) Act, 1954.

(2) It extends to the whole of the 3[State of Tamil Nadu].

1. These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaption of Laws (Second Amendment) Order, 1969.

3. This ??? (Second Amendment), Order, 1969.

Section 2. Insertion of new section 4-A in Central Act XXXVIII of 1926

2. Insertion of new section 4-A in Central Act XXXVIII of 1926.- In the Indian Bar Councils Act, 1926 (Central Act XXXVIII of 1926), after section 4, the following section shall be inserted, namely:

"4-A. Qualifications for election.-Notwithstanding anything contained in this Act or in any rule made thereunder, no advocate entered in the roll of advocates of the Madras High Court who, on or after the 5th July, 1954, is not ordinarily residing and practising in Courts in the State of 1[Tamil Nadu] shall be ??? to vote at any election for, or to be elected to, the Mates Bar Council under clause (c) of sub-section (1) of section 4".

1. This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 3. Saving

3. Saving.- For the avoidance of doubt, it is hereby declared that nothing contained in this Act shall affect the right of any advocate entered in the roll of advocate of the Madras High Court to practise in that High Court or in any Court subordinate thereto.

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