Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 15 in The Bar Council of Rajasthan (Rules Laying Down the Conditions Subject to which an Advocate shall be permitted to Practice in the High Court and Courts Subordinate thereto) (1970)

15.

(1)Advocates appearing before any court shall wear the following as part of their dress,-
(i)Advocates other than lady advocates-
(a)Black buttoned up coat or black chapkan, achakan or sherwani, with Barrister's gown and bands, or,
(b)Black open collar coat, white shirt, white collar (stiff or soft) with Barrister's gown and bands.
(ii)Lady advocates-
Barrister's gown and bands.
(2)The High Court may dispense with the use of Barrister's gown during the [summer season from 15th April to 31st August.] [Substituted Vide Notification No. G.S.R.79/No.3/S.R.O., dated 19.8.1976, Published in Rajasthan Gazette, Part IV C(1), Ordinary, dated 2.9.1976. The original expression was 'Summer vacation.']