SARJEET SINGH BHANGUL Vs. BAR COUNCIL OF DELHI

JUDGEMENT

(1.) The decision of this writ petition turns on the construction of Section 3(4) of the Advocates Act, 1961, which is as follows :

(2.) The exclusive power to make rules as to what qualifications must be possessed and what conditions must be satisfied by an advocate not to become disqualified from voting at an election of members of State Bar Council given to the Bar Council of India is re-emphasised by Section 49(1) (a) of the Act which is as follows :

(3.) The relevant rules framed by the Bar Council of India stating qualifications to be possessed by an advocate and the conditions to be satisfied by him before he can vote at an election of members of a State Bar Council are as follows :