Section 11 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
11.
Any clerk who is registered in the manner prescribed in any circular issued by the High Court as authorised Advocate's Clerk in the High Court and any clerk who is recognised as Advocate's Clerk by any District Judge and any clerk who is a recognised clerk under the rules regarding Pleaders' Clerks in mofussil civil and criminal courts shall be a recognised clerk for the purposes of the Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992.
