Section 421 in Rules of the High Court of Judicature for Rajasthan, 1952
421. Qualification for Advocates.
- The following persons shall be qualified for admission as Advocates of the High Court:-(a)Any person who is a Barrister of England or Ireland, or a member of the Faculty of Advocates in Scotland.(b)Any person who holds the L.L.B. or any other higher or equivalent degree of any University established by law in the Union of India or who obtained any such degree from the University of Dacca, Lahore or Sind before August 15, 1947, or who has passed the Advocate's Examination held by the Bombay Bar Council constituted under the Indian Bar Councils Act, 1926, and (a) who has bona fide practised in one or more of Courts subordinate to the Rajasthan High Court for a period of not less than two years, or (b) who has held Judicial Office for a period of not less than five years in British India, Dominion of India or India, as the case may be; or in an Indian State, as defined in clause (2)(a) of Article 363 of the the Constitution of India.Explanation. - Practice as a Vakil of the 2nd grade under the rules of a High Court or an authority exercising the powers of a High Court in any of the covenanting States shall be deemed to be a practice as a pleader.(c)Any, person, who holds the L.L.B. or any other higher or equivalent degree as mentioned in clause (b) whose name is borne on the roll of Advocates of any other High Court in the Union of India and who has practised as such Advocate for a period of not less than two years preceding his application for enrollment provided that such an Advocate gives an undertaking in his application to have his name removed from the roll of Advocates of that High Court within 6 months from the date of his admission to the Rajasthan High Court.(d)Any person whose name is borne on the roll of Advocates or Vakils of the I grade of any High Court or an authority exercising the powers of a High Court in any of the covenanting States of Rajasthan and who was entitled to appear, act or plead in such Court or authority:Provided that if such person not holding the L.L.B. or any higher or equivalent degree of any University established by law in the Union of India fails to apply by the end of December, 1951, he shall not be enrolled as an Advocate thereafter.(e)Any displaced person who had been practising as an Advocate immediately before his displacement in any area now included in Pakistan or was entitled to practice in the High Court or any authority exercising the functions of a High Court.
