(2)In particular and without prejudice to the generality of the foregoing power, such rules shall provide for the following matters, namely:-(a)the qualifications to be possessed by persons applying for admission as advocates;(b)the form and manner in which applications shall be made to the High Court for admission;(c)the giving of notice by the High Court to the Bar Council of all such applications;(d)the hearing by the High Court of any objection preferred on behalf of the Bar Council to the admission of any applicant; and(e)the charging of fees payable to the Bar Council in respect of enrolment.
