Section 424(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)The applicant, if he is not already enrolled as a Legal Practitioner, shall present along with his petition, the documents hereinafter mentioned: provided that the High Court may order the production of any of such documents, even if the applicant is already so enrolled.(i)(a)the certificate of the applicant's call to the English or to the Irish Bar, or of his admission to the Faculty of Advocates in Scotland: or(b)the certificate of the applicant's having passed the examination for the L.L.B. degree or any higher or equivalent degree of any University established by law in India, or the Advocates' Examination held by the Bombay Bar Council: or(c)the certificate of the applicant's having passed the examination for the L.L.B. degree prior to August 15, 1947, held by the University of Dacca, Lahore or Sind: and(ii)satisfactory testimonials of good character and conduct.If the original certificates mentioned in clauses 1(a), 1(b) or 1(c) can not for any sufficient reasons be produced, the applicant shall produce other satisfactory evidence of his call to the Bar, admission to the Faculty of Advocates, or passing the L.L.B. Examination, or Advocates, Examination held by the Bombay Bar Council, as the case may be.
