Section 46 in The M.P. Madhyastham Adhikaran Regulations, 1985
46. Registration of Legal Practitioner's Clerks.
(1)No clerk employed by a legal practitioner shall act as such in the Tribunal or be permitted to have access to the records and obtain copies of the orders of the Bench of the Tribunal in which the legal practitioner ordinarily practices unless his name is entered in the register of clerks maintained in the office of Registrar. Such clerk shall be known as a "registered clerk."(2)A legal practitioner desirous of registering his clerk shall make an application to the Registrar in Form D. On such application being allowed by the Registrar, his name shall be entered in the register of clerks.(3)After registration of the clerk, the Registrar shall direct the issue of an identity card to him which shall be renewed annually and shall be non-transferable and shall be produced by the holder upon request by an officer or other employees of the Tribunal authorised in this behalf. The identity card shall be issued under the signature of the Registrar.
