Section 27(2) in The Armed Forces Tribunal (Procedure) Rules, 2008
(2)No person shall be employed by a legal practitioner as his clerk unless such person has been a legal practitioner's clerk for three years, or is a qualified petition-writer or has passed the Graduation Examination of a recognized University: Provided that no such person shall by employed as a Clerk:(i) if he has been declared a tout; or(ii)if he is an undischarged insolvent; or(iii)if he has been convicted for an offence involving moral turpitude; or(iv)if he has been dismissed from the service of Government, unless he can show that his dismissal was not due to conduct showing him unfit to be legal practitioner's clerks, or(v)if he is an ex-petition-writer, whose licence has been cancelled for corruption or for some other reasons involving dishonesty, or(vi)if he is unfit to be a legal practitioner's clerk for any other sufficient reason.Explanation .Tout means a person who procures or attempts to procure for any consideration from any legal practitioner or from any person acting on his behalf, the employment of such legal practitioner in legal business, or who, for purposes of such procurement, frequents the precincts of the Tribunal.
