May 6, 2018:
Internet Legal startups and web-based apps are stretching the boundaries of the legal profession in the country.
The Advocates Act, 1961, bars lawyers from advertising, publicising their achievements, or soliciting clients in any form.
However Web portals and web-based apps offering legal services, consultations with lawyers, and hosting their profiles on the internet are now under the law ministry’s scanner for surrogate advertising in violation of the current law that governs the legal profession.
In the absence of clear guidelines regulating them, internet law startups and web-based apps are stretching the boundaries of the legal profession in the country.
They offer a range of services, including hosting profiles of advocates, social media marketing and campaigns through emails for them.
“The BCI (Bar Council of India) rules clearly ban this sort of surrogate advertising. It is unauthorised and illegal,” said Lalit Bhasin, president of the Society of Indian Law Firms.
The industry body has sought a ban on such websites and action against lawyers who engage their services.
It is still not clear whether this logic would apply to Web Portals who provide Free Legal Services online.NALSA, National Legal Services Authority provides facility of online Free Legal Aid to the needy through its portal www.nalsa.gov.in as also through the Front Offices maintained at 36 SLSAs and 651 DLSAs.
The Advocates Act, 1961, empowers the BCI, whose members are elected by advocates, to regulate the legal profession, which it does through a set of rules that were last amended in 2009 before most legal services websites and apps were launched.
Ministry officials say the matter is “sensitive” because the law allows the bar to regulate itself.
“The Advocates Act, 1961, also empowers the government to act if the provisions are not complied with. We are studying the matter and will take a decision after consultations with the stakeholders,” an official said. The ministry could come up with guidelines for such sites. “The BCI has assured action but nothing has happened so far,” Bhasin said.
In the United States and the United Kingdom, members of the bar are free to advertise and publicise their work but not yet in India.
Though the government is working on a plan to liberalise the legal profession, the reform is stuck in lack of consensus between the government and the bar.
On their part, the websites claim that the expansion of the sector on to the web is only making seeking legal help cheaper and more competitive.
While most people are too scared to meet a lawyer because of the expenses involved but now one can get first legal consultation for as low as ₹500.
Lawyers allege that not regulating such services is providing an undue advantage to those who flout the laid-down rules.
“There should be a level playing field for every lawyer in the profession. The rules, till they exist, should apply to all,” said Bharatvir Singh, partner, Saikrishna and Associates, an IPR law firm.
Read Laws @ LatestLaws.com-
Picture Source :
