Section 5(iii) in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
(iii)On receipt of such application with its enclosures, the Registrar or any other Officer authorised by him in this regard shall, after scrutiny and such enquiry as deemed necessary, register the name of the applicant in the prescribed Register (Annexure-B) with the prior approval of the Chief Justice and such registration shall confer recognition on the said applicant.
