Section 257 in Criminal Court Rules of the High Court of Judicature at Patna
257.
(a)Every application for the registration of a clerk shall be made to the registering authority by the Pleader or mukhtar desiring to employ him. It shall also be signed by the clerk proposed to be employed.(b)Such application shall be on plain paper and shall contain-(i)a certificate from the Pleader or mukhtar that the person proposed is to the best of his belief fit to be so employed and will be employed bona fide in his own service and for the purpose of his legal business.(ii)the name or names of other registered clerks, if any, under him;(iii)a statement declaring that he has no unregistered clerk and undertaking not to employ any such clerk during the year.(c)Registering Authority on receiving the application may-(i)dispose of it at once when the person proposed is known to it, or(ii)refer it to the Bar Association or the mukhtar' Association as the case may be, for their opinion, or(iii)make such other inquiry as it thinks necessary.(d)When the Registering Authority is of opinion that the person proposed is a fit and proper person to be employed as registered clerk he shall enter his name in the Register of Clerks. Form no. (R)22 and issue to him a card in Form no. (M)99. These cards shall be strictly non-transferable and shall be returned at the close of each year when clerks must be re-registered.(e)Each Registering Authority shall at the beginning of the year send a copy of its and of all subsequent additions and alterations therein immediately after they are made to the other Registering Authority, if any, at the same station for information and for incorporation in its register.
