Section 25(10) in The High Court of Delhi Designation of Senior Advocate Rules, 2018
(10)( 11 )Full Court:(i)After the overall assessment by the Committee, all the names listed before it will be submitted tothe Full Court along with its Assessment Report . Ordinarily , the Full Court may not resort tovoting by secret ballot, except when unavoidable .In the event of resort to secret ballot, decisions of the Full Court will be carried by a majority ofthe Judges who have chosen to exercise their preference / choice , where at least two - thirds of thetotal strength of the sitting Judges have cast their ballot, irrespective of the Judge casting ballotbeing present or not in the Full Court meeting .(iii ) The Full Court shall not be required to record reasons for its decision ( s).Designation of Advocates as Senior Advocates by the Chief Justice:(i)On the approval of the name of the Advocate (s ) by the Full Court , the Chief Justice shalldesignate such an Advocate as a Senior Advocate under Section 16 ( 2) of the AdvocatesAct, 1961.( ii) The Registrar General shall notify the designation to the Secretary General of the Supreme Courtof India , the Bar Council of Delhi, Bar Council of India and also to all the District and SessionsJudges subordinate to the High Court .( iii ) A record of the proceedings of the Committee and the record received from the Full Court in thisregard shall be maintained by the Secretariat for reference .Review /Reconsideration :(i)If a proposal for designation as Senior Advocate is not favourably considered by the Full Court,the Advocate ( s ) concerned would be ineligible for being recommended for designation as aSenior Advocate for a period of two years from the date of such decision and intimation thereofbeing sent to the proposers and the Advocate (s) concerned .( ii ) The decision of the Full Court in respect of the Advocate ( s ) concerned may thereafter bereviewed / reconsidered by following the procedure prescribed above , as if the proposal is beingconsidered afresh .Recall of Designation :( i) In the event a Senior Advocate is guilty of conduct which according to the Full Court disentitlesthe Senior Advocate concerned to continue to be worthy of the designation the Full Court mayreview its decision to designate the concerned person and recall the same.( ii ) The procedure for recall shall be the same as provided under sub - rule (ii ) of Rule 10 .( iii ) The Registrar General shall notify the decision of recall in the same manner as provided for inRule 11 .( 12 )
