Section 4th in Bombay High Court Letters Patent, 1866
4th. Persons 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 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 Covenanted Civil Service.
