Justice AK Sikri, Former Supreme Court Judge while speaking at event organised by GCAI stated that,“Today no business house can run without General Counsels as they play an integral role in decision making at every stage of the company.This is one of the reasons GCs are being given a seat in the Board of Directors of companies. They also play a major role in the legal industry and are packed with the same skills as practising lawyers. In fact, they have an edge as they have deep domain knowledge. When this is how important the role of GCs is, why should their rights not be recognised?”
Key stakeholders from law, policy and business came together on Friday at the India International Centre to discuss and deliberate upon the role of General Counsels as strategisers, enablers and protectors of corporate India. The event which was organised by the General Counsels’ Association of India (GCAI) which saw participation from eminent guests including senior GCs of some of the largest corporates in the country, members of the judiciary, renowned senior advocates, academicians and researchers, and partners of leading
law firms.
The evening began with think-tank, Daksh, presenting their research on the professional standing of in-house counsels in the Indian legal system, comparison with jurisdictions like the U.K. and U.S. and the specific changes in law which need to be addressed to give due recognition
to the in-house legal profession.
Gracing the event as Guest of Honour was Hon’ble Justice Arjan Kumar Sikri. Congratulating the GCAI on this occasion, Hon’ble Justice Sikri said, “Today no business house can run without General Counsels as they play an integral role in decision making at every stage of the company.
This is one of the reasons GCs are being given a seat in the Board of Directors of companies. They also play a major role in the legal industry and are packed with the same skills as practising lawyers. In fact, they have an edge as they have deep domain knowledge. When this is how
important the role of GCs is, why should their rights not be recognised?” Sharing an example from the U.S., Justice Sikri said that their highest law officer, the Attorney General, has joined a corporation as a GC after retirement. That’s how coveted this role is.
Lending his full support to the GCAI, Dr. Lalit Bhasin, President of the Society of Indian Law Firms (SILF) and past President, Bar Association of India, emphasized that General Counsels are the backbone of the legal profession, and they should have all the rights which practising lawyers have. Addressing all the in-house counsels present, Mr. Bhasin said, “You are the ones who know the intricacies of the business and bring out the best in external lawyers so that clients receive the best quality advice. There is no amendment of the Advocates Act required. This issue
falls directly under the jurisdiction of the Bar Council, and you must ask for full rights.”
Support for the cause also came from Mr. Gourab Banerji, Mr. Sukumar Patjoshi and Mr. Basava Prabhu Patil, Senior Advocates; Mr. Shubhashis Gangopadhyay, Dean, Indian School of Public Policy; Mr. Ranji Dua, Founder, M/s Dua Associates; Mr. Mahesh Agarwal, Partner M/s Agarwal Law Associates; and Prof. Prateek Sharma, Vice Chancellor, TERI School of Advanced Studies. Thanking everyone for sharing their views and support, Mr. C.V. Raghu, President, GCAI said,
“We are committed to take forward our key objective of recognising the experience and expertise of the General Counsels and securing equal recognition for in-house legal counsels. GCAI looks to leverage upon the combined power of the General Counsels pan India, legal luminaries and all the views shared today to achieve this objective.”
The evening ended with GCAI's felicitation of two of the iconic General Counsels, Ms. Vijaya Sampath and Mr. Ajit Yadav for their significant contribution to the in-house legal profession and the industry at large.
