Section 14 in The High Court of Delhi Designation of Senior Advocate Rules, 2018
14. .12 . 2012 for designating an Advocate as Senior Advocate are hereby repealed . However, this repeal shall
not, by itself , invalidate the actions taken under the repealed rules / guidelines .ANNEXURE - APROFORMA OF BIO - DATA , CONSENT AND UNDERTAKINGSL No .PARTICULARSName:Father s/Husband s Name:Address with Contact Number and E -Mailaddress :Date of birth :Qualification :No. and date of enrolment as an Advocate andwhere enrolled :Date from which continuously practising andplace where practising :If a former member of the State JudicialService , length of such service and theexperience at the Bar :Fields of specialty in branches of law :Particulars of important matters involvingquestions of law in which appeared in the lastfive years, and particulars of citations ofreported cases during this periodParticulars of cases in which appeared asarguing Counsel on behalf of other Advocates(not being from own chamber / office ) duringthe preceding three years and the names andparticulars of the Advocates on whose behalfappearedParticulars of articles , if any published in anyjournal or publication or books if any authoredWhether associated with any Faculty of Law ofany University / College, if yes provideparticularsParticulars of cases in which appeared pro -bonoand / or free legal aid given (where available,enclose orders )Whether involved in any disciplinaryproceedings before Bar Council of India , BarCouncil of Delhi or Bar Council of any otherstate . If so the particulars /result/stage of theproceedingsWhether personally involved in any contemptproceedingsWhether any remark has ever been passedagainst him /her in any order /judgment by anyCourt of Law
