- No person shall be registered as a legal practitioner's clerk unless he-(a)has passed the Vernacular Final, Junior High School Examination or an examination equivalent to the standard of Class VIII of a Higher Secondary School in the State;(b)has worked for two years in the office of an advocate, pleader or Mukhtar under a registered clerk; and(c)has obtained-(i)a certificate from the registered clerk under whom he has worked countersigned by the legal practitioner concerned, that he has a working knowledge of the rules and practice of the courts, can read and write Hindi well and can maintain accounts; and(ii)a certificate of honesty and good character, from the legal practitioner in whose office he has worked :Provided that a person who was registered as a clerk of a legal practitioner before the commencement of these rules and was acting as such on the date of commencement of these rules may, notwithstanding the fact that he does not possess the qualifications mentioned in clauses (a), (b) and (c) (i) above, be registered as such clerk.
