567. Submission of certificate of training to the High Court.
(1)The certificate of training referred to in the next preceding rule shall be submitted to the High Court through the District Judge who shall endorse thereon a certificate to the effect that he has satisfied himself that the applicant has undergone the requisite training in accordance with the rules. Where the highest judicial officer in the station where the applicant is undergoing such training is a Civil Judge or Munsif, such certificate may be endorsed by such officer and countersigned by the District Judge concerned.(2)Where the District Judge is not satisfied with the training undergone, by the trainee he may call for an explanation from the senior advocate or pleader with whom he was under training concerning any matter upon which he may not be so satisfied.The District Judge shall forward the certificate and such explanation alongwith his opinion thereon, if any, to the High Court.If the certificate is approved by the High Court such approval shall be communicated to the District Judge who may then enrol such person as a pleader.
