March,29,2017:
The Law Commission suggested a grievance redressal mechanism for lawyers in every district headed by the District Judge.
The Law Commission has recommended amendment to Advocates Act,1961 to allow lawyers a day's token strike in compelling circumstances with prior approval of Bar Council concerned even though it suggested barring lawyers from practising if they indulged in the chronic disruption of court work.
Law Commission has recommended the amendment to be made to Advocates Act,1961 allowing lawyers a day's token strike in compelling circumstances with prior approval of Bar Council concerned even though it suggested barring lawyers from practising if they indulged in the chronic disruption of the court work.
Tough stand was taken in report submitted to Government by Law Commission headed by Justice B S Chauhan was because of the large number of working days lost in courts because of lawyers' strikes across the country.
However, Commission suggested a grievance redressal mechanism for the lawyers in every District headed by the d|District Judge.
"Purpose of this committee would be to deal with day to day issues and grievances of the advocates. In case of lawyers' grievance against a judicial officer, Bar Association may raise it before Chief Justice of concerned HC," it added.
Law Commission also noticed a problem faced by the Superior Courts where raw law graduates started appearing without gaining sufficient training in the subordinate courts on court etiquette and craft.
It has also suggested reviewing regulatory mechanism of legal profession in India.
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