Section 536(d) in Civil Court Rules of the High Court of Judicature at Patna
(d)When the registering authority is of opinion that the person proposed is a fit and proper person to be employed as a registered clerk he shall enter his name in the Register of Clerks [Form No. (R)25] and issue to him a card in Form no. (M) 21. These cards shall be strictly non-transferable and shall be returned at the close of each year when clerks must be re-registered. [G.L. 11/49]
