Section 468 in Rules of the High Court of Judicature for Rajasthan, 1952
468. Classification of Advocates.
- (i) The Registrar shall classify the advocates entered in the roll prepared under section 8, sub-section (2) of the Indian Bar Councils Act as follows:-(a)those who have, for not less than ten years, been entitled as of right to practice in the High Court:(b)those who, other than those mentioned in clause (a), are entitled to practice in the High Court.For the purpose of clause (a) of this sub rule, the period during which any legal practitioner was entitled as of right to practice in the High Court of a former State integrated in Rajasthan shall be included in the period during which he was entitled as of right to practice in the High Court.(ii)Each Advocate on the list shall be assigned a number and shall have entered against his name, his permanent place of business:(iii)The list so prepared shall be sent to the Presidents of the Bar Association at Jodhpur and Jaipur. It shall also be sent to every District Judge for communication to the legal practitioners in his jurisdiction.(iv)Any legal practitioner entitled to have his name entered in the list and whose name is not so entered or whose name is entered in the wrong division of the list may within such time as may be fixed by the High Court for this purpose, apply to him for correction of the list, and the Registrar on being satisfied that the name has been wrongly omitted or entered, may cause a proper entry to be made.(v)The corrections made by the Registrar under the provisions of sub-rule (iv) shall be notified in the manner prescribed by sub-rule (iii).
