Section 60 in The Advocates Act, 1961

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Union of India - Section

Section 60 in The Advocates Act, 1961

60. [ Powers of Central Government to make rules. [ Inserted by Act 32 of 1962, Section 4.]

(1)Until rules in respect of any matter under this Act are made by a State Bar Council and approved by the Bar Council of India, the power to make rules in respect of that matter shall be exercisable by the Central Government.

(2)The Central Government after consultation with the Bar Council of India may, by notification in the Official Gazette, make rules under sub-section (1) either for any State Bar Council or generally for all State Bar Councils and the rules so made shall have effect, notwithstanding anything contained in this Act.

(3)Where in respect of any matter any rules made by the Central Government under this section for any State Bar Council, and in respect of the same matter, rules are made by the State Bar Council and approved by the Bar Council of India, the Central Government may, by notification in the Official Gazette, direct that the rules made by it in respect of such matter shall cease to be in force in relation to the Bar Council with effect from such date as may be specified in the notification and on the issue of such notification, the rules made by the Central Government shall, accordingly, cease to be in force except as respects things done or omitted to be done before the said date.]The ScheduleSee section 50(5)]Repeal of certain enactments

	Short title	Extent of repeal
1.	The Legal Practitioners (Women) Act, 1923 (23 of 1923)	The whole.
2.	The Legal Practitioners (Fees) Act, 1926 (21 of 1926)	The whole.
3.	The States Reorganisation Act, 1956 (37 of 1956).	Section 53.
4.	The Bombay Reorganisation Act, 1960 (11 of 1960).	Section 31.

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Union of India - Section

Section 60 in The Advocates Act, 1961

60. [ Powers of Central Government to make rules. [ Inserted by Act 32 of 1962, Section 4.]