766. No person shall practise as a petition-writer in the Criminal Courts of the province unless he has been duly licensed under these rules :
Provided-(a)that any person licensed under any rule hitherto in force shall be deemed to have been licensed under these rules;(b)that a legal practitioner or his clerk shall not be considered to practise as a petition-writer, in respect of any petition written by the legal practitioner or by his clerk on his behalf, for presentation to a Court in which the legal practitioner is qualified to practise: provided that when the petition is written by a clerk it shall be signed by his employer.
