(1)No person shall be admitted as an advocate on a State roll(a)if he is convicted of an offence involving moral turpitude;(b)if he is convicted of an offence under the provisions of the Untouchability (Offences) Act, 1955 (22 of 1955);(c)[ if he is dismissed or removed from employment or office under the State on any charge involving moral turpitude.Explanation. In this clause, the expression State shall have the meaning assigned to it under article 12 of the Constitution:]Provided that the disqualification for enrolment as aforesaid shall cease to have effect after a period of two years has elapsed since his [release or dismissal or, as the case may be, removal.] [ Substituted by Act 70 of 1993, Section 7, for " release" (w.e.f 26.12.1993).]
