Section 455 in Rules of the High Court of Judicature for Rajasthan, 1952
455. Petition for renewal of certificate to practice.
- Every application for renewal of a certificate shall be made on or before 15th December by petition, stamped under clause (b). Article I, Schedule II of the Court-Fees Act. 1879, of the Central Legislature as adopted to Rajasthan addressed to the Judge of the District Court in which the applicant is enrolled and ordinarily practises. The petition shall be accompanied by the expiring certificate and stamped paper of the value required for the renewed certificate, and shall be presented by the applicant in person, or if the District Judge so permits, by a legal practitioner practising in the District Court and duly authorised in that behalf. Where an applicant practices in an outlying Court, he may, if the District Judge so permits, present his petition in that Court to be forwarded to the District Judge for orders:The necessary postal charges for forwarding the petition by registered post, as also for the transmission of the renewed certificate by registered post shall be paid by the applicant: provided that if a pleader is enrolled in more than one district under rule 448, he shall deposit the stamps of the Legal Practitioners Act in the district in which he was originally enrolled:Provided further that in the case of a pleader who has been previously entered permanently as a Vakil. Pleader or Mukhtar on the roll of a former High Court or Chief Court in any convenanting State, the High Court may on application issue to such pleader a certificate authorising him to practice permanently in the Courts and in the offices specified therein with effect from the 1st January, 1954 or any subsequent date and a certificate so issued shall not be required to be renewed every year.
