Section 47 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
47. A person who is otherwise qualified to be admitted as an Advocate but is either in full or part-time service or employment or is engaged in any trade, business or profession shall not be admitted as an Advocate:
Provided, however, that this rule shall not apply to-(i)Any person who is a Law Officer of the Central Government or the Government of a State.(ii)Any person who is an Articled Clerk of an Attorney;(iii)Any person who is an assistant to an Advocate or to an Attorney who is (sic). Advocate;(iv)Any persons who is in part time service as a Professor, Lecturer or Teacher in Law;(v)Any person who by virtue of being a member of Hindu joint family has an interest in a joint Hindu family business, provided he docs not take part in the management thereof; and(vi)Any other person or class of persons as the Bar Council may from time to time exempt
