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Delhi High Court:Rules of BCI and Govt on Granting Consent to Law Colleges Have to be Read in Harmony - (19 Aug 2019)

EDUCATION

Delhi High Court has ruled that Rules of Bar Council of India (BCI) regarding approval of law colleges and the Rules/Policy laid down by the Directorate of Higher Education have to be read in harmony. Further the temporary approval granted by the BCI cannot be used to challenge the non-grant of NOC by the Directorate when the conditions laid down in the temporary approval have not been complied with.

Tags : DELHI HIGH COURT   BCI  

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