(1)In this Act, unless there is anything repugnant in the subject or context, -(a)"advocate" means an advocate entered in the roll of advocates of a High Court under the provisions of this Act;(b)"Advocate-General" includes, where there is no Advocate-General, the Government Advocate and, where there is no Advocate-General or Government Advocate, such officer as the State Government may declare to be the Advocate-General for the purposes of this Act;(c)"High Court" means a High Court to which this Act applies; and(d)"prescribed" means prescribed by rules made under this Act.(2)In this Act "the State Government" means, in relation to any High Court, the State Government of the State in which the High Court has its principal seat.Constitution of Bar Councils
