Section 449 in Rules of the High Court of Judicature for Rajasthan, 1952
449. Training of pleaders before starting practise independently.
- Every pleader admitted under clause (1) or (2) of rule 442 shall, unless specially exempted by the High Court after being enrolled and before commencing to practise on his own account in any Court subordinate to the High Court, furnish to the High Court, a certificate in writing by a senior practitioner', whose name is enrolled in a list drawn up by a District. Judge and approved by the High Court or by a Practitioner of the High Court of not less than ten years standing, that he has read with such senior for six months and', that he has attended regularly in Court and Chambers with his senior and has worked diligently.
