(1)Every State Bar Council shall prepare and maintain a roll of advocates in which shall be entered the names and addresses of(a)all persons who were entered as advocates on the roll of any High Court under the Indian Bar Councils Act, 1926 (38 of 1926), immediately before the appointed day [including persons, being citizens of India, who before the 15th day of August, 1947, were enrolled as advocates under the said Act in any area which before the said date was comprised within India as defined in the Government of India Act, 1935, and who at any time] [ Substituted by Act 60 of 1973, Section 14, for " and who, within the prescribed time" (w.e.f. 31.1.1974).] express an intention in the prescribed manner to practise within the jurisdiction of the Bar Council;(b)all other persons who are admitted to be advocates on the roll of the State Bar Council under this Act on or after the appointed day.
