Section 23 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
23. Registration of legal practitioner's Clerk.
(1)No clerk employed by a legal practitioner shall on the expiry of one month from the date of coming into force of these rules act as such in the Appellate Authority or be permitted to have access to the records and obtain copies of the orders of the Appellate Authority in which the legal practitioner ordinarily practices unless his name is entered in the Register of clerks maintained by the Appellate Authority'. Such clerk shall be known as "Registered Clerk".(2)A legal practitioner desirous of registering his clerk shall make an application to the Appellate Authority in Form IV. On such application being allowed by the Appellate Authority', his name shall be entered in the Register of Clerks.(3)After registration of the clerk, the Appellate Authority shall direct the issue of an identity card to him which shall be non-transferable and shall be produced by the holder upon request by an officer or other employees of the Appellate Authority authorized in this behalf. The identity card shall be issued under the signature of the Register.(4)A register of all the clerks registered under sub-rule (2) shall be maintained in the office of the Appellate Authority.(5)A legal practitioner shall have at a time not more than two registered clerks unless the Appellate Authority by general or special order otherwise permits.(6)Wherever a legal practitioner ceases to employ a registered clerk, he shall notify the fact at once to the Appellate Authority by means of a letter enclosing there with the identity card issued to his clerk by the registry', and on receipt of such letter the name of the said registered clerk shall be struck off from the register.
