Index

Review of existing panel counsel and interaction with advocates for their inclusion in the Govt. Panel new5.gif (116 bytes)

Revision of fee payable to Group 'A'. 'B' and 'C' Panel Counsel in Supreme Court new5.gif (116 bytes)

Revision of fee payable to Senior Panel Counsels in various High Courts/CAT Benches (excluding the High Courts of Bombay and Calcutta)new5.gif (116 bytes)

Revision of fee payable to Panel Counsels of High Courts as well as CATs of Bombay and Calcuttanew5.gif (116 bytes)

Revision of fee payable to Standing Covernment Counsel and Additional Standing Covernment Counsel in the District and Subordinate Courts new5.gif (116 bytes)
Revision of fee payable to Central Government Standing Counsel /Panel Counsel, Delhi High Court, Asstt. Solicitors General/Central Government Counsel of various High Courts (including Panel Counsel of various CAT, Benches) excluding the High Courts of Bombay and Calcutta.  
Revision of fee payable to Senior/Junior Panel Counsel for conducting the  Arbitration Cases on behalf of the Central Government before the Arbitrators in Delhi/New Delhi and other places inside the country.  
Non-insistence of CoD approval for pursuing litigation by PSU or Govt Departments.  

 

(a)   GSR No.1(E), dated 1st January, 1987 - Law Officers (Conditions of Service) Rules, 1987, as amended from time to time
(a) i   Law Officers (Conditions of Service) Rules, 2008, (Amendment to Law Officers (condition of service) Rules 1987) 
(a) ii   Law officers(Condition of Service) Amendment Rules, 2008 dated 23rd September, 2008.  
(b) O.M. No.F.24(2)/99-Judl.,  dated 24th September, 1999– Terms and conditions of Counsel of Delhi High Court.
(c) O.M.No.F.26(1)/99-Judl., dated 24th September, 1999-  Terms and conditions of Counsel of various High courts (except High Court of Bombay, Calcutta, Madras and Bangalore).
(d) O.M. No.F.27(11)/99-Judl., dated 24th September, 1999 – Terms and conditions of Counsel of District & Subordinate Courts.
(e)  O.M.No.F.21(4)/99-Judl., dated 24th September, 1999 -  Terms and conditions of Counsel of Supreme Court.
(f)  O.M.No.F.23(2)/2001-Judl., dated 14th May, 2001– Terms and conditions of Counsel of Bombay High Court.
(g) O.M.No.F.22(2)/2001-Judl., 14th May, 2001 - Terms and conditions of Counsel of Calcutta High Court.
(h)  O.M.No.F.33(1)/2000-Judl., dated 11th September, 2000 – Clarifications.
(i) O.M.No.F.26(1)/2002-Judl., dated 7th February, 2005 – Change of designation of Senior Central Government Standing Counsel/Additional Central Government Standing Counsel
(j) O.M. No.F.44(10)/2004-Judl., dated 3rd September, 2004 – Modification of terms and conditions
(h) O.M. No.F.36(2)/90-Judl., dated 4th June, 1991- Jurisdiction of Branch Secretariats/Supervision of Central Government Litigation work at different High Courts.
(i) O.M.No.F.26(2)/99-Judsl., dated 24th September, 1999 – Terms and Conditions of Counsel of Karnataka High Court.
(j)  O.M.No.F.34(14)//2005-Judl., dated 18th July, 2005 – Procedure regarding engagement of Counsel for conducting cases of different Ministries/Departments.
(k) O. M. No.F.29(2)/2002-Judl., Dated 11th November, 2002 -- Procedure for engaging a private advocate.

 

 

 

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The circulars are being maintained for information purposes only.  Even though every effort is taken to provide accurate and up to date information,  Officers making use of the circulars posted on this page are advised to get in touch with the Department of Legal Affairs,  whenever there is any doubt regarding the correctness of the informationcontained therein.  In the event of any conflict between the contents of the circulars on the web site and the hard copy of the circulars issued by the Department of Legal Affairs,  the information in the hard copy should be relied upon and the matter brought to the notice of the Department of Legal Affairs.
(Department  of Legal affairs,  Ministry of Law and Justice,  4th Floor,   'A' Wing,  Shstri Bhawan,  New Delhi)