Section 51 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
51. No person whose application for admission as an Advocate has been refused by the Supreme Court of India, or by any High Courts in India or by any other State Bar Council shall ordinarily be admitted as an Advocate by the Bar Council. Before admitting any such Advocate it shall be necessary to refer the matter to the authority which refused the earlier application and to obtain its opinion.
Appendix IIForm No. 1Bar Council of Uttar Pradesh, AllahabadDeclaration as required under Section 17 (1) (a) of the Advocates Act, 1961I.....................................................................hereby declare and express my intention to practise within the jurisdiction of the Bar Council of Uttar Pradesh.Date.....................Signature.................................Enrolment no...........................Place of Practice.....................Appendix IIForm No. 2Bar Council of Uttar Pradesh(Statement to be filed before starling training)
