- An application for the registration of a clerk accompanied by the necessary certificate shall be made by an advocate, pleader or Mukhtar to the District Judge or where there is no District Judge, the seniormost judicial officer in the station by means of a letter in the following form-"I beg that (name) ..................... son of ................... aged .............. resident of ........... may be registered as my clerk.I have made due enquiries with regard to the character and qualification of the candidate and certify that in my opinion he is a fit and proper person to be registered as a legal practitioner's clerk under the rules contained in Chapter XXV of General Rules (Civil), Volume I.His remuneration while in my service shall not be less than Rs. 25 per mensem.When such application is presented to an officer other than the District Judge it shall be forwarded by him to the District Judge with his recommendation thereon and District Judge shall pass such orders as he may deem fit.
