Section 20(1) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
(1)No clerk employed by a legal practitioner shall act as such in the Tribunal or be permitted to have access to the records and obtain copies of the orders of the Bench of the Tribunal in which the legal practitioner ordinarily practises unless his name is entered in the Register of clerks maintained by the Tribunal. Such clerk shall be known as a "Registered Clerk".
