577. Application for renewal of certificate of practice.
- Every certificate of practice granted under this Chapter shall be renewable at the end of the calendar year and an application for such renewal shall be made on or before the 15th day of December arid shall bear the requisite court-fee stamp. The application shall be addressed to the District Judge of the district in which the applicant is enrolled. The application shall be accompanied by the expiring certificate and stamp paper of the requisite value for the renewed certificate and shall be presented by the applicant in person or by a legal practitioner practising in the District Court duly authorised by him in this behalf. Where the applicant practices at a station outside the headquarters of the District Judge the application may be presented to the Presiding Officer of the highest civil court at the station and such Presiding Officer shall forward it to the District Judge for orders.
