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Madras HC: Masters in Law, Enrolment as Advocate Not Required for Teaching 'Pre-Law Courses' - (23 Aug 2021)

EDUCATION

Madras High Court has held that the notification issued by the Teachers Recruitment Board mandating candidates to be enrolled as an advocate and to possess a master's degree in law (ML degree) in order to be qualified for appointment as Assistant Professors for pre-Law courses in Government law colleges is irrational and illegal.

Tags : MADRAS HIGH COURT   MASTERS IN LAW   ENROLMENT AS ADVOCATE  

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