574. Rights of certain persons to be enrolled as pleader or Mukhtar in Rampur Judgeship.
- Where a person was enrolled as an advocate or vakil of the first or second grade by the late High Court of Rampur State on the date of merger with the State of Uttar Pradesh he shall be entitled to be admitted as a pleader or Mukhtar in accordance with the following rules :(a)If he has passed the law examination held by the High Court of Rampur or Hyderabad or possesses the L.L.B. degree of any University established bylaw in India as constituted on, before or after the 15th day of August, 1947 he may on application and on payment of the requisite fee be admitted as a pleader entitled to be enrolled in Rampur district only.(b)If he has not passed any of the examination mentioned in clause (a) above he may on application and on payment of the requisite fee be admitted as a pleader of the second or third grade or as a Mukhtar entitled to be enrolled in Rampur Judgeship only.
