(1)The functions of a State Bar Council shall be(a)to admit persons as advocates on its roll;(b)to prepare and maintain such roll;(c)to entertain and determine cases of misconduct against advocates on its roll;(d)to safeguard the rights, privileges and interests of advocates on its roll;(dd)[ to promote the growth of Bar Associations for the purposes of effective implementation of the welfare schemes referred to in clause (a) of sub-section (2) of this section and clause (a) of sub-section (2) of section 7;] [ Inserted by Act 70 of 1993, Section 2 (w.e.f. 26.1.1993)](e)to promote and support law reform;(ee)[ to conduct seminars and organise talks on legal topics by eminent jurists and publish journals and paper of legal interest; [ Inserted by Act 60 of 1973, Section 6 (w.e.f. 31.1.1974)](eee)to organise legal aid to the poor in the prescribed manner;](f)to manage and invest the funds of the Bar Council;(g)to provide for the election of its members;(gg)[ to visit and inspect Universities in accordance with the directions given under clause (i) of sub-section (1) of section 7;] [ Inserted by Act 70 of 1993, Section 2 (w.e.f. 26.1.1993)](h)to perform all other functions conferred on it by or under this Act;(i)to do all other things necessary for discharging the aforesaid functions.(2)[ A State Bar Council may constitute one or more funds in the prescribed manner for the purpose of(a)giving financial assistance to organise welfare schemes for the indigent, disabled or other advocates;(b)giving legal aid or advice in accordance with the rules made in this behalf;(c)[ establishing law libraries.] [ Substituted by Act 60 of 1973, Section 6, for sub-Section (2) (w.e.f. 31.1.1974)](3)A State Bar Council may receive any grants, donations, gifts or benefactions for all or any of the purposes specified in sub-section (2) which shall be credited to the appropriate fund or funds constituted under that subsection.]
