Section 456 in Rules of the High Court of Judicature for Rajasthan, 1952
456. Order on application for renewal.
- Unless it appears to the District Judge that the applicant is unfit by reason of leprosy or other dangerous malady, or is otherwise an improper person to whom to grant a renewal of the certificate, a renewed certificate shall be granted to him and signed by the District Judge, and be delivered to the applicant, if he attends in person, or the legal practitioner presenting the petition under rule 455, or through the Court forwarding his petition under rule 455. On the renewed certificates shall be endorsed the memorandum of enrollment recorded on the expiring certificate, and the endorsements shall be authenticated by the District Judge. No certificate shall be renewed by any District Judge unless he is satisfied that the applicant at the time of the application is ordinarily practising in a Civil, Criminal or Revenue Court within the local limits of his jurisdiction.If for any reason it appears to the District Judge that the applicant is an improper person to whom to grant a renewal of the certificate, he shall report the matter to the High Court for orders.
