In exercise of the powers conferred by sub-rule (4) of Rule 4 of Order III, First Schedule, to the Code of Civil Procedure, the High Court is pleased to direct that an advocate or pleader shall not accept a document of his appointment as such from a person who is unable to write his name, unless it is attested by a literate person in the following form :"I, A.B. hereby attest the mark of C.D., who is known to me and who affixed this mark in my presence, declaring that he thereby appointed E.F. advocate/pleader, to act for him in the above named case.Date......................Signature........."If the person is unable to have the document so attested it may be accepted in Court in the presence of the presiding Judge who should endorse thereon that the document was accepted in his presence.
