Section 5 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
5. Registration of Advocate Clerks:
- (i) Every person employed as a clerk by an advocate practising in the High Court of A.P. shall apply for registration to the Registrar of the High Court by submitting application in the prescribed form (Annexure-A) and affixing thereon Court fee stamp worth Rs. 10/- and a recently taken stamp size photograph of the applicant duly attested by the Advocate with whom he is employed. Along with the application form two more copies of photographs shall be presented, one for affixing on the Identity Card and the other for affixing in the Register.(ii)The application shall be accompanied by a Certificate of good conduct from two respectable persons of which at least one must be from an advocate of not less than ten years standing in the High Court.(iii)On receipt of such application with its enclosures, the Registrar or any other Officer authorised by him in this regard shall, after scrutiny and such enquiry as deemed necessary, register the name of the applicant in the prescribed Register (Annexure-B) with the prior approval of the Chief Justice and such registration shall confer recognition on the said applicant.(iv)The stamp size photograph of the applicant duly attested by the Asst. Registrar who is authorised in this behalf, shall be affixed in the Register in the prescribed column.(v)The Registry shall maintain the prescribed Register (Annexure-B) noting bio-data of persons registered as recognised clerks of the Advocates in the High Court of A.P. and allot Register numbers in seriatim.(vi)Upon such registration, the Identity Card in the prescribed proforma duly signed by the Registrar or any other Officer authorised by him shall be issued to the registered clerk. The Identity Card (Annexure-C) shall contain stamp size photograph of the registered clerk duly attested by the Asst. Registrar who is authorised in this behalf.(vii)Every such registration shall be valid for a period of two years unless the Registration is cancelled earlier for valid reasons.(viii)Every recognised clerk seeking renewal of the Registration shall submit an application to that effect affixing thereon Court fee stamp worth Rs. 10/- at least one month before the expiry of the original period, counter-signed by the Advocate with whom he is continuing employment.(ix)On such application being presented, the Registrar or any other Officer authorised by him may after such enquiry as deemed necessary, grant renewal of the Registration for a further period of two years.(x)In the event of cancellation of Registration or refusal to renew the registration, the Identity Card already issued shall be surrendered by the concerned clerk.(xi)The names of the recognised clerks whose registration has been cancelled or who failed to seek renewal of the Registration or whose application for renewal has been refused shall be struck off the rolls of the prescribed Register.(xii)An Advocate may have one or more clerks but not more than two shall be registered.(xiii)The recognised Clerk shall not be employed with more than two advocates at a time.(xiv)When an applicant is employed by two Advocates, the application for registration or renewal shall be counter-signed by both the Advocates.
