(1)The legal practitioners authorised to practice in criminal court in the State are the Advocates, Vakils, Pleaders and Mukhtars.(2)Any Advocate entitled to practice in the High Court and not under suspension shall be entitled to practice as such in any court on his satisfying the Presiding Officer of such court by means of his certificate of enrolment in the High Court or otherwise of the fact of such enrolment, and shall be entitled to appear in a particular case on filing a memorandum of appearance.(3)A pleader or mukhtar shall be entitled to practice if he has been enrolled as such in accordance with the rules in force at the time of his enrolment. He shall be entitled to practice only in such court as is mentioned in his certificate of enrolment. He shall be entitled to appear in a case after he has filed his vakalatnama in the case of a pleader or his mukhtarnama in the case of a mukhtar:Provided that a pleader or a vakil, who was not practicing immediately before the commencement of chapter IV of the Advocate Act. 1961 will not be entitled to practice as a pleader or a vakil.(4)The vakalatnama, memorandum of apperance or mukhtarnama to be filed by a legal practitioner number or enrolment number, as the case may be, mobile/phone number, e-mail address, postal address and full name of the legal practitioner and be affixied with welfare stamp as payable under the Uttar Pradesh Advocates Welfare Fund Act, 1974, as amended from time to time, in addition to stamp if any payable by or under any law.(5)In order to check an unauthorised person to appear as a legal practitioner in the court, the Presiding Officer may call for the certificate of his enrolment in order to satisfy himself of the fact of enrolment of the person so appearing.]
