576. Pleader or Mukhtar not to take up appointment or engage in trade or business.
(1)While carrying on legal practice no pleader or Mukhtar shall ordinarily be permitted to take up appointment or to engage actively in any trade or business.(2)Where an applicant for admission as a pleader or Mukhtar holds any appointment or is engaged in any trade or business the High Court may refuse to admit him or may pass such order as it may deem proper.(3)Where any person having been enrolled as a pleader or Mukhtar accept any appointment or engages himself in any trade or business he shall give notice thereof through the District Judge concerned to the High Court which may thereupon withdraw his certificate of practice or pass such order it may deem fit.Section BRenewal
