1. AoRs/Advocates are requested to scrupulously follow these instructions while submitting the Application and the prescribed formats (L-1 to L-7) as well as while submitting the same ONLINE.
2. At the time of submission of the application online, the following should be kept ready:
(i) Data/information that is to be furnished in formats L-1 to L-7 etc.;
(ii) Scanned signature of the applicant;.
(iii) Recent scanned passport size colour photograph;
(iv) Scanned Enrolment Certificate;
3. In addition to the Application submitted online, the following should be submitted in the Secretariat of the Committee:
(i) one print-out of the Application along with its attachments in the shape of a Paper Book, duly tagged & indexed.
(ii) one recent passport size colour photograph (name of the applicant should be written on its back side).
(iii) Pen-drive containing copies of the Synopses (see: Column 13 of Annexure - A) in searchable mode.
(iv) Pen-drive containing copies of the work/s of publication (see: Column 15 of Annexure - A) in searchable mode.
4. Data/information relating to reported and unreported judgments in matters argued as lead arguing/assisting counsel, pro bono/amicus curiae, five synopses, publication work (articles/books/teaching assignments/guest lectures) should be provided in the prescribed formats L-1 to L-7 which form part of Application format (Annexure-A).
5. List of citations of reported and unreported judgments in matters argued as lead counsel / assisting counsel should be furnished in chronological order. The citations should be of judgments published in recognised reports like e-SCR, SCR, SCC, AIR, Manupatra or Neutral Citations and NOT in any local report/publication.
6. Name of the applicant should tally with his/her name as mentioned in his/her enrolment certificate. Abbreviated name shall NOT be accepted.
7. Request to accept application beyond the last date indicated in the notice, shall NOT be entertained as it would delay the process.
8. Do NOT forget to take printout before submitting the application.
9. In case the application is not submitted in first attempt, it can be submitted in subsequent attempt(s) with the condition that the documents will have to be uploaded again. In subsequent attempt(s) , the data/information already fed could be edited.
10. The Application can be submitted/modified by using the same mobile number registered in the name of Applicant.