Section 452 in Rules of the High Court of Judicature for Rajasthan, 1952
452. Certificate of training and its submission to High Court.
- The certificate of training required by rule 449 shall be submitted to the High Court through the District Judge who will first endorse it to the effect that he has satisfied himself that the petitioner in question has undergone the six months' training in accordance with Rules; provided that, where the highest judicial officer at a place is a Civil Judge or a Civil and Additional Sessions Judge or a Munsif, the certificate may bear the necessary endorsement by such an officer and may be submitted to the High Court through the District Judge after being duly countersigned by him.Where the District Judge feels dissatisfied with the training undergone. he shall call for an explanation in writing from the practitioner concerned of the points concerning which he is so dissatisfied, and shall forward the explanation with his opinion thereon.
