GUIDELINES FOR DESIGNATING AN ADVOCATE AS SENIOR ADVOCATE BY HIGH COURT OF MEGHALAYA UNDER THE PROVISIONS OF SECTION 16 (2) OF THE ADVOCATES ACT, 1961. GUIDELINES FOR DESIGNATING AN ADVOCATE AS SENIOR ADVOCATE BY HIGH COURT OF MEGHALAYA UNDER THE PROVISIONS OF SECTION 16 (2) OF THE ADVOCATES ACT, 1961. Published: Sep 19, 2017 - Last updated: May 18, 2021