Section 443 in Rules of the High Court of Judicature for Rajasthan, 1952
443. Enrollment of pleaders of other High Court.
(a)A pleader or an Advocate of any other High Court in India, as it is now or was before 15th August, 1947, may be admitted as a pleader, first grade by the High Court of Rajasthan provided that:(i)he is of good character and conduct;(ii)he can read and write Hindi with case and correctness;(iii)the High Court within whose jurisdiction the applicant was a pleader has reciprocity in this respect with the High Court of Rajasthan, and(iv)he submits a certificate from the Registrar of such High Court to the effect that he has been permitted to suspend his practice in that Court.(b)The condition of reciprocity provided in sub-clause (iii) of sub-rule (a) and the certificate required by clause (iv) of the sub-rule are not necessary for pleaders who were practising before the 15th August, 1947, in the area now included in Pakistan.
