(1)The application shall be written by the applicant with his own hand and presented by him in person, and shall state-(a)the applicant's name, father's name, date of birth according to the English calendar, residence and present occupation (if any);(b)the language or languages with which the applicant is acquainted;(c)the names of two respectable persons to whom reference may be made as to the applicant's character.(2)If the applicant has been convicted of a criminal offence or removed from Government service, this shall be stated in the application.(3)If the applicant is in the service of Government or of a legal practitioner, his application shall state that he is prepared to resign such service on being licensed as a petitioner-writer. No person shall be licensed as a petition-writer whilst he is in the services of Government or of a legal practitioner.
