Can these reforms redefine the future of the legal profession? Following the Supreme Court’s judgment in Ajay Vijh v. Indian Banks Association, the Bar Council
of India has announced a wide-ranging reform agenda. From a comprehensive audit of disciplinary mechanisms to Continuing Legal Education and the proposal for a National Legal Academy, these measures aim to strengthen professional standards, ethics and institutional capacity across the legal profession.
Watch this video for a quick and legally accurate breakdown of the key reforms announced by the BCI.
Read the complete report on SCC Times.
