Section 296 in High Court of Chhattisgarh Rules, 2005
296.
When submitting an application under the foregoing rule, and when it is desired to renew registration, the Advocate shall furnish a certificate to the effect that he knows personally, or has satisfied himself by proper enquiry, that the clerk in question is a person of good character and antecedents that he is fit to be employed as authorized clerk, and will be employed bona fide and solely in the Advocate's own service and for the purpose of his legal business in accordance with these rules that his employment is necessary for the Advocate's professional practice and that the advocate will make it a condition of his accepting a brief that remuneration shall be paid to the authorized clerk or clerks in an amount not less than Rs. 100/- per case.In the case of a first application he shall further furnish an undertaking that if it comes to his notice that the clerk is or has been working as a tout lie shall at once report the fact to the Registrar General or the Officer authorized for the purpose.
