(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for(a)qualifications for membership of a Bar Council and disqualifications for such membership;(b)the manner in which the Bar Council of India may exercise supervision and control over State Bar Councils and the manner in which the directions issued or orders made by the Bar Council of India may be enforced;(c)the class or category of persons entitled to be enrolled as advocates under this Act;(d)the category of persons who may be exempted from undergoing a course of training and passing an examination prescribed under clause (d) of sub-section (1) of section 24;(e)the manner in which seniority among advocates may be determined;(f)the procedure to be followed by a disciplinary committee of a Bar Council in hearing cases and the procedure to be followed by a disciplinary committee of the Bar Council of India in hearing appeals; and(g)any other matter which may be prescribed.
