(1)The Attorney-General of India shall have pre-audience over all other advocates.(2)Subject to the provisions of sub-section (1), the Solicitor-General of India shall have pre-audience over all other advocates.(3)Subject to the provisions of sub-sections (1) and (2), the Additional Solicitor-General of India shall have pre-audience over all other advocates.[(3-A) Subject to the provisions of sub-sections (1), (2) and (3), the second Additional Solicitor-General of India shall have pre-audience over all other advocates.] [ Inserted by Act 47 of 1980, Section 3 (w.e.f. 29.11.1980).](4)Subject to the provisions of sub-sections (1), [(2), (3) and (3-A)] [ Substituted by Act 47 of 1980, Section 3, for " (2) and (3)" (w.e.f. 29.11.1980).], the Advocate-General of any State shall have pre-audience over all other advocates, and the right of pre-audience among Advocates-General inter se shall be determined by their respective seniority.(5)Subject as aforesaid(i)senior advocates shall have pre-audience over other advocates, and(ii)the right of pre-audience of senior advocates and other advocates inter se shall be determined by their respective seniority.
