- An application for admission as a pleader or Mukhtar shall, as nearly as may be, be in the form given in Appendix 19 and bear a proper court-fee stamp. It shall be accompanied by a stamp paper of the requisite value. The applicant shall also furnish the necessary certificates along with his application.The application shall be presented to the District Judge of the district in which the applicant desires to practise. If the District Judge finds that the application is in order and is satisfied as to the correctness of the particulars mentioned therein he shall forward it to the High Court.
