The Law Minister, Shri Arjun Ram Meghwal informed Lok Sabha that As per the Advocates Act, 1961 the Bar Council of India (BCI) is responsible for the regulation of Legal profession in India, and as per the latest consolidated enrolment data compiled by the Bar Council of India from fifteen State Bar Councils, approximately 2,84,507 women advocates are enrolled cross the country.
He replied to an Unstarred Question regarding the number of women and Scheduled Caste (SC)/Scheduled Tribe (ST) advocates currently practising in the district courts, subordinate courts, Central Government legal panels, and under NALSA-affiliated schemes, classified across cadre and court level, State-wise.
The Law Minister highlighted that with regard to SC/ST advocates, it is stated that caste-wise enrolment data is not centrally maintained by the Bar Council of India. No such centrally supported clerkship, fellowship, or mentorship programme for first-generation Scheduled Caste (SC)/Scheduled Tribe (ST) law
graduates has been formulated.
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