Section 444A in Rules of the High Court of Judicature for Rajasthan, 1952
444A. Enrollment of Displaced persons.
- A displaced person who is not a Law Graduate, and who was a pleader or Mukhtar immediately before his displacement in any area now included in Pakistan, may if recommended by the District Judge of the district where he intends to practise, be enrolled as a pleader, second grade entitled to practise in all or such subordinate Courts in the district, as may be specified.In making his recommendations, the District Judge will take into consideration (a) the educational qualifications, (b) the legal attainments, (c) the length of practice, (d) the knowledge of Hindi and (e) the character and antecedents of the applicant.
