Section 19 in The State Of Arunachal Pradesh Act, 1986
19. Provision as to advocates.
(1)On and from the appointed day,-(a)in the Advocates Act, 1961(25 of 1961), in select 3, in sub-section (1), for clause (b) the following clause shall be substituted namely:-(b)for the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura to be known as the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura Mizoram and Arunachal Pradesh;";(b)the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram shall to deemed to be the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh.(2)Any person who, immediately before the appointed day, is an advocate entitled to practice in the High Court of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram shall be entitled to practice as an advocate in the common High Court.(3)All persons who, immediately before the appointed day, are advocates on the roll of the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram shall as from that day, become advocates on the roll of the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram and Arunachal Pradesh.(4)The right of audience in the common High Court shall be regulated in accordance with the like principles as, immediately before the appointed day, are in force with respect to the right of audience in the High Court of Assam, Nagaland, Meghalaya, Manipur Tripura and Mizoram:Provided that as among the Advocates-General of the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura the right of audience shall determined with reference to their dates of enrolment as advocates.
