Section 23(6) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(6)Wherever a legal practitioner ceases to employ a registered clerk, he shall notify the fact at once to the Appellate Authority by means of a letter enclosing there with the identity card issued to his clerk by the registry', and on receipt of such letter the name of the said registered clerk shall be struck off from the register.
