Advancing its previous order, the Supreme Court has further relaxed the Dress Code and has exempted Advocates from wearing 'heavy clothing' while attending in Virtual hearings.
It is further stated in the Notice that Advocates may not wear clothes which are not 'frequently washable' and thus they 'may wear the dress as prescribed under the Bar Council of India Rules with plain white band, ensuring proper decorum before the Virtual Courts'
It read:
In the previously issued order the Secretary General of Supreme Court have permitted the Advocates to wear 'plain white-shirt/white-salwar-kameez/ white saree, with a plainwhite neck band' during the hearings before the Supreme Court of India through Virtual Court System till medical exigencies exist or until further orders.
In view of this BCI too has allowed the same to Advocates all over the country.
Read Notice Here:
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