Section 2(1) in The Advocates Act, 1961

Central Government Act

(1) ] In this Act, unless the context otherwise requires,--

(a) " advocate" means an advocate entered in any roll under the provisions of this Act;

(b) " appointed day", in relation to any provision of this Act, means the day on which that provision comes into force; 3[

(d) " Bar Council" means a Bar Council constituted under this Act;

(e) " Bar Council of India" means the Bar Council constituted under section 4 for the territories to which this Act extends; 4[

(g) " High Court", except in sub- section (1) 5[ and sub- section (1A)] of section 34 and in sections 42 and 43, does not include a court of the Judicial Commissioner, and, in relation to a State Bar Council, means,--

(i) in the case of a Bar Council constituted for a State or for a State and one or more Union territories, the High Court for the State;

(ii) in the case of the Bar Council constituted for Delhi, 6[ the High Court of Delhi];

(h) " law graduate" means a person who has obtained a bachelor' s degree in law from any University established by law in India;

(i) " legal practitioner" means an advocate 7[ or vakil] of any High Court, a pleader, mukhtar or revenue agent;

(j) " prescribed" means prescribed by rules made under this Act;

1. Ins. by Act 60 of 1973, s. 2 (w. e. f. 31- 1- 1974 ). 2. S. 2 re- numbered as sub- section (1) of that section by s. 3, ibid. (w. e. f. 31- 1- 1974 ). 3. Cl. (c) omitted by Act 107 of 1976, s. 2 (w. e. f. 15- 10- 1976 ). 4. Cl. (f) omitted by Act 60 of 1973, s. 3 (w. e. f. 31- 1- 1974 ). 5. Ins. by s. 3, ibid. (w. e. f. 31- 1- 1974 ). 6. Subs. by s. 3, ibid., for" the High Court of Punjab" (w. e. f. 31- 1- 1974 ). 7. Subs. by Act 107 of 1976, s. 2, for", vakil or attorney" (w. e. f. 15- 10- 1976 ).

(k) " roll" means a roll of advocates prepared and maintained under this Act;

(l) " State" does not include a Union territory;

(m) " State Bar Council" means a Bar Council constituted under section 3;

(n) " State roll" means a roll of advocates prepared and maintained by a State Bar Council under section 17.