772. Every appointment shall be probationary in the first instance, and no probationer shall be confirmed until he satisfies the District Magistrate-
(a)that he is able to draw up in a legible hand a clear and concise application, complaint or petition of appeal in the language of the Court in which he practises;(b)that he is acquainted with the provisions of the Penal Code, the Criminal Procedure Code, the Court-fees Act, the Stamp Act and the Limitation Act, so far as a knowledge of these Acts is necessary for the efficient performance of the duties of a petition-writer.
