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Instructions with respect to the next Examination for the Advocates-on-Record- (Supreme court of India) (03 Apr 2017)

MANU/NMIC/0095/2017

Civil

Under Rule 5 (i) and (ii) of Order IV, Supreme Court Rules, 2013 and Regulation 2 of the Regulations regarding Advocates-on-Record Examination made thereunder governing the Examination for Advocates-on-Record, it is hereby notified for the information of all concerned that the next Examination for the Advocates-on-Record will be held in the Supreme Court Premises, New Delhi on 6th, 7th, 8th & 9th June, 2017.

2. All Advocates who will be completing one year's continuous training on or before 30th April, 2017 are eligible to appear for the aforesaid examination.

3. Applications should reach the Secretary, Board of Examiners, by 27th April, 2017. The application forms may be obtained from the office of the Secretary on any working day during office hours. No application shall be accepted after 27th April, 2017.

4. Acceptance of the application is subject to production of requisite certificate of training from an Advocate-on-Record under Regulation 6 of the Regulations regarding Advocates-on-Record Examination.

5. A list of leading Cases with regard to Paper-IV 'Leading Cases' is appended to this Notification as Annexure 'A'.

6. Under Regulation 12 of the Regulations regarding Advocates-on-Record Examination, no application/representation for re-evaluation of answer sheets shall be entertained. Application/representation seeking relief other than in the nature of re-evaluation shall not be entertained beyond a period of 30 days from the date of declaration of the result.

7. In ensuing examination those who are given roll numbers and who absent themselves in examination without assigning reasonable cause in writing will be treated as not sufficiently prepared for the examination and will be dealt with under Regulation 5 (b) without giving them any further opportunity and time may be prescribed within which they shall not present themselves again for examination except with prior permission of the Chairman of the Board of Examiners. It has been further decided that all such candidates, who remain absent without reasonable cause, may be issued show cause notice to explain why their cases shall not be placed before the Board of Examiners for appropriate orders.

8. Under Regulation 11 (iii) of the Regulations regarding Advocates-on-Record Examination, a candidate who fails in all the papers of the examination shall not be permitted to appear in the next examination.

9. Under Regulation 11 (iv) of the Regulations regarding Advocates-on-Record Examination, a candidate shall not be allowed more than five chances to appear at the examination. Appearance even in any one of the papers in an examination shall be deemed to be a chance.

Tags : EXAMINATION   INSTRUCTION   AOR  

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