(1)Subject to the provisions of this Act, and the rules made thereunder, a person shall be qualified to be admitted as an advocate on a State roll, if he fulfils the following conditions, namely:(a)he is a citizen of India:Provided that subject to the other provisions contained in this Act, a national of any other country may be admitted as an advocate on a State roll, if citizens of India, duly qualified, are permitted to practise law in that other country;(b)he has completed the age of twenty-one years;(c)he has obtained a degree in law(i)before the [12th day of March, 1967,] [ Substituted by Act 60 of 1973, Section 18, for " 28th day of February, 1963" (w.e.f. 31.1.1974).] from any University in the territory of India; or(ii)before the 15th August, 1947, from any University in any area which was comprised before that date within India as defined by the Government of India Act, 1935; or(iii)[ after the 12th day of March, 1967, save as provided in sub-clause (iii-a), after undergoing a three year course of study in law from any University in India which is recognised for the purposes of this Act by the Bar Council of India; or ] [ Substituted by Act 60 of 1973, Section 18, for sub-Cl(iii) (w.e.f. 31.1.1974).](iii-a) after undergoing a course of study in law, the duration of which is not less than two academic years commencing from the academic year 1967-68 or any earlier academic year from any University in India which is recognised for the purposes of this Act by the Bar Council of India; or(iv)[ in any other case, from any University outside the territory of India, if the degree is recognised for the purposes of this Act by the Bar Council of India or;] [ Inserted by Act 21 of 1964, Section 13.][he is a barrister and is called to the Bar on or before the 31st day of December, 1976;[or has passed the article clerks examination or any other examination specified by the High Court at Bombay or Calcutta for enrolment as an attorney of that High Court;] [ Substituted by Act 60 of 1973, Section 18, for " he is a barrister" (w.e.f. 31.1.1974).] or has obtained such other foreign qualification in law as is recognised by the Bar Council of India for the purpose of admission as an advocate under this Act;][* * *] [ Clause (d) omitted by Act 60 of 1973, Section 18 (w.e.f. 31.1.1974).](e)he fulfils such other conditions as may be specified in the rules made by the State Bar Council under this Chapter;(f)[ he has paid, in respect of the enrolment, stamp duty, if any, chargeable under the Indian Stamp Act, 1899 (2of 1899), and an enrolment fee payable to the State Bar Council] [ Substituted by Act 60 of 1973, Section 18, for Clause (f) (w.e.f. 31.1.1974).] of [six hundred rupees and to the Bar Council of India, one hundred and fifty rupees by way of a bank draft drawn in favour of that Council] [[Substituted by Act 70 of 1993, Section 6, for " two hundred and fifty rupees" (w.e.f. 26.12.1993).]]:Provided that where such person is a member of the Scheduled Castes or the Scheduled Tribes and produces a certificate to that effect from such authority as may be prescribed, the enrolment fee payable by him to the State Bar Council shall be [one hundred rupees and to the Bar Council of India, twenty-five rupees] [ Substituted by Act 70 of 1993, Section 6, for " one hundred and twenty-five rupees" (w.e.f. 26.12.1993).].[Explanation [ Inserted by Act 14 of 1962, Section 2.].For the purposes of this sub-section, a person shall be deemed to have obtained a degree in law from a University in India on the date on which the results of the examination for that degree are published by the University on its notice board or otherwise declaring him to have passed that examination.]
