On 15-10-2024, the Bar Council of India issued a notification laying down directory guidelines for payment of a minimum stipend to junior advocates to nurture a balanced approach and encourage financial support.
Key Points:
- Recommended minimum stipend in:
- Urban areas- Rs. 20,000/- per month
- Rural areas- Rs. 15, 000/- per month
- Minimum stipend will be provided for a period of at least 3 years from the date of engagement.
- Stipend will be paid via bank transfer to ensure transparency and accountability.
- The implementation of these guidelines will not be made mandatory across the board due to the disparities such as:
- Advocates in metropolitan cities have higher earning potential as compared to in smaller towns and rural areas where the lawyers have fewer opportunities and lower paying cases.
- Advocates in the field of corporate law, intellectual property or tax have greater financial resources as compared to those practicing in civil, criminal or public interest litigation.
- Senior advocates, advocates, law firms have a considerable difference in financial situations as compared to solo practitioners.
- An annual report has to be submitted to the respective State Bar Council detailing the number of junior advocates, the stipend paid and duration of their engagement.
- Junior advocates who do not receive the stipulated stipend or face other engagement- related grievances can file a complaint with the respective State Bar Council.
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Bar Council will establish a committee to monitor the implementation of these guidelines.
