In exercise of the powers conferred by Section 49-A of the Advocates Act, 1961 (25 of 1961), the Central Government hereby make the following rules, namely:
(1) These rules may be called the Advocates (Right to Take Up Law Teaching) Rules, 1979.
(2) They shall come into force on the date of their publication in the Official Gazette.
In these rules Act means the Advocates Act, 1961 (25 of 1961).
(1) Notwithstanding anything to the contrary contained in any rule made under the Act, an advocate may, while practising, take up teaching of law in any educational institution which is affiliated to a University within the meaning of the University Grants Commission Act, 1956 (3 of 1956), so long as the hours during which he is 2[so engaged] in the teaching of law do not exceed three hours in a day.
(2) When any advocate is employed in any such educational institution for the teaching of law, such employment shall, if the hours during which he is so engaged in the teaching of law do not exceed three hours, be deemed, for the purposes of the Act and the rules made thereunder, to be a part-time employment irrespective of the manner in which such employment is described or the remuneration receivable (whether by way of a fixed amount or on the basis of any time scale of pay or in any other manner) by the advocate for such employment.
1. Ministry of Law, Justice and Company Affairs (Deptt. of Legal Affairs), Noti. No. GSR 587(E), dated October 24, 1979, published in the Gazette of India, Extra., Part II, Section 3(i), dated 26th October 1979, p. 1272.
2. Subs. by G.S.R. 651(E), dated 23rd November, 1979.