Section 6 in Bombay High Court (Designation of Senior Advocates) Rules, 2018
6. Norms and Guidelines. - The following norms and guidelines will govern all recommendations and proposals/applications for designation as a Senior Advocate :
(a)Every Advocate-candidate shall be enrolled with the Bar Council of Maharashtra and Goa.(b)The Advocate should have not less than ten years' standing as an advocate of the Bombay High Court.(c)An Advocate convicted by any competent Court or against whom a charge has been framed for an offence involving moral turpitude or for contempt of court shall not be eligible for consideration.(d)The Advocate must be found deserving of designation as Senior Advocate by virtue of his/her ability, integrity, standing at the Bar or special knowledge or experience in law.(e)Upon designation of an Advocate as Senior Advocate, he or she shall also appear gratis and pro bono in legal aid cases as and when called upon by the Court.(f)An Advocate who has done legal aid work shall be given due weightage.(g)On designation as a Senior Advocate, the advocate concerned will not -(i)Draft or sign pleadings in any Court.(ii)Appear unless assisted by another Advocate.(iii)Directly give consultation to any litigant.(iv)Appear for mentioning any matter to the Court nor seek an adjournment in any Court.(h)Canvassing in any form by the Advocate concerned or by the proposer or seconder shall result in the immediate disqualification of the proposal/application of the advocate concerned.
