4th. - Person who have been Pleaders of a Court for a period of not less than Ten Years, if such Pleaders of a Sudder Court shall have been admitted as Pleaders of a High Court:
Provided that not less than One-third of the Judges of such High Courts respectively, including the Chief Justice, shall be Barristers, and not less than One-third shall be Members of the Convenanted Civil Service.
