Section 513 in Civil Court Rules of the High Court of Judicature at Patna
513.
Any person who having been suspended from practise at his own request, or under rule 510 or512, desires, on relinquishing his appointment or other occupation or for any other reason, to be re-admitted to practice, shall apply through the District Judge to the High Court for permission, and the High Court may before and as a condition precedent to the grant of such permission require him to furnish evidence of good conduct and character during the period of his suspension, and may impose such other or further condition as may be thought proper.
