Every pleader or Vakeel practicing as such immediately before the date on which Chapter IV of the Advocates Act (Act No. XXV of 1961) had come into force, shall notwithstanding the repeal by the said Act of the relevant provisions of the Law or Rules, as the case may be, under which they were enrolled, continue to enjoy the same rights, as respect practice in any Court or Revenue Office or before any authority or person as respect the renewal of sanad etc. and be subject to the disciplinary jurisdiction of the same authority which he enjoyed or as the case may be, to which he was subject immediately before the said date and accordingly the relevant provisions of the Act or law or Rules aforesaid shall have effect in relation to such persons as if they have not been repealed.Note.-It is hereby clarified that provisions contained in Rules 534 to 562 of the repealed General Rules (Civil) as amended from time to time shall continue to apply to pleaders enrolled order any Act or Law or Rules in force prior to the enactment of Advocates Act, 1961 (Act No. XXV of 1961).Fees of Legal Practitioner
