- The District Judge may himself, or on the report of any other Presiding Officer in his Judgeship cancel the registration of any clerk-(a)if he has been convicted of any criminal offence involving moral turpitude or implying a defect of character; or(b)if he has been guilty of fraudulent or grossly improper conduct in the discharge of his professional duties; or(bb)[ if he is found offering tips or bribes to court officials; or] [Inserted by Notification No. 711/Ve-58, dated 25-11-1983 (w.e.f. 17-3-1984) page 3.](c)if he has been declared a tout under the provisions of the Legal Practitioners Act, 1879; or(d)if he has contracted any contagious or infectious disease; or(e)if he has not paid the annual registration fee; or(f)for any other sufficient cause :Provided that where the registration has been cancelled under clause (d) or (e) above, the District Judge may register him again on being satisfied that he has been cured of the disease or that the necessary fee has been paid.The orders passed by the District Judge under these rules shall be final.
