Section 8 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
8. Cancellation of Registration for mis-conduct or suspense for a specified period:
- The Registration of an Advocate's Clerk is liable to be cancelled and his name struck off the rolls in the prescribed register if he is found guilty of mis-conduct, and the decision of the Competent Authority shall be final:Provided that before taking any action under these Rules, the Registrar or any other Officer duly authorised by him in this behalf may hold such enquiry as may be deemed fit and shall give reasonable opportunity to the concerned Advocate clerk to show cause;Explanation: - For the purpose of this Rule, 'misconduct' shall include any or more of the following acts of omission and commission:(a)If he is found guilty of having suppressed any material fact having a bearing on the registration under these rules; or(b)If he is found indulging in touting ; or(c)If he is found to have received any payment from a litigant on misrepresentation or is found indulging in acts unbecoming of a registered Advocate Clerk; or(d)If he is found to have tampered with any document/petition etc., presented or to be presented in the Registry/Court or the record of the Court whether Judicial or Administrative;(e)If he is declared as an insolvent; or(f)If he is convicted of an offence involving moral turpitude; or(g)If he is found indulging in improper or in-disciplined conduct in the Court or Registry;(h)If he violates any of the Standing Orders, Rules, Circular etc., issued by the High Court from time to time which have a bearing on the Advocates' Clerks;(i)If the signatures of Advocates/Parties on the papers/documents filed in the Registry are found to have been forged/tampered;(j)If he commits a breach of any of the conditions prescribed in these Rules.
