ITAMIL NADl.11 ACT No. XXXV OF 19'54.2
LTHE J K D ~ A N BAR COUNC~LS ('[TA.MMII. NADU] AI:KNOMLNT) Acr, 1954J
(Rgreive,[ tltr assent o f the Presicleizt o/r the 14th Jat~uco'y 1955 ; f i r ! pzibli,~hed in the Ft r; St. George Gczstte O,I ll1c7 19th JLVI~IL~V' 1955.)
An act further to nnlcpnd the Indian Bar Csi~nciIs Act, 1926,
' in its application to the 3[State of Tamil Nedu]. .
WHEREAS it is expodici~t further to anlend the Indian
'Bar Councils Act, 1926 (Central Act XXXVIII of 1926), in its application to the 3[State of Tamil Nadul, for the purposes hereinafter apyoaring ;
Be it enactcd in the Fifth Ycdr o f the Itcpublic of Indi:~
as follows :--
I
Short title I. ( 1 ) This Act malr b2 callcd the Indim Bar Coilncils
1 and q:en+, (l[Tamil Nndu] Ameizd mcnt) Act, I 954,
1. These words w e ~ e s~rbstiruted for Lho word ' C : Iadras" by the Tamil Nadu Adaptation of' Laws Order, lDtjt? as anr~ncicd by tilo
Tamil Nadu A{laptai i c ~ l t cr f Laws (Secclad A i 3 t e l i c 8 ~ trnl) Order,
1969.
2, For Statement of Cbizcts and Reasons, sec Fort St
Gazette Extraordinary, cia! t:d 1 llc Gt h Deccn~ber 1954, P;i1-t I y-A pages 321-322.
This Act has been \/a:jiiated by the 13'1~ C'ourrcils (\'alidalion of State Laws) Act, 19.56 (C'cl~t r;tI Act 4 of I %G.)
1
1954: T . N . A c t X X X V ] IndianBar~ounCils . 3 4 S r :' I
(Tamil Nadu Amendment) - . , I I I
1. . .
H
2. In. the lndian Bar Councils Act, 1326 (central Act Inseitioll if ' '.
XXXVIII of 1926), after section 4, the following section new section . , . '"
shall be inserted, namtly :
4
4-A in .Cefitral .
Act XXXvm of 1926.
- - -
" 4 1 ~ . Not wi thstaoding any thing contained in this Act Qua~ificatidaP '
or in any rule triade theretlndtr, no advocate enteri d in the for electicn. .
roll of adGocates of the Madras4High Court who, on or I after the 5th July 1954, is not ordinarily residing and practi-' i sing in Courts in the '[State of Tamil N:adu] shall be .
tntntrttd tc\ ua& at any cltxt~ticn fat or to b 2 elected te,
-
tka M a t b ~ %W ~~un'ci l wd-r dam (4 r : mb-sectioa - &
tt) of mtim 4" . . + I +: .. ;.) *
l+"
3. For the avoidence of doubt, it is henby d e c l d k i n g . r., that nothing contained in this Act shall affect the right of +
any advocate enLert;d in the 0 1 1 of advocate: of the Madras .
High Court to practise in that High Court or in any Court subordinate thereto.
\
1. This expr~ssion was sibstituted for the oxpression " State of I
Madras" by the Tamil Nadu Adaptation af Laws Ordcr, 1969, as a amended by the Tarnil Nadu Adaptation af Laws (Sewnd Amend- mtt) Order, ,1969.
2