Section 536 in Civil Court Rules of the High Court of Judicature at Patna
536.
(a)Every application for the registration of a clerk shall be made to the Registering Authority by the Pleader or Mukhtar desiring to employ him. It shall also be signed by the clerk proposed to be employed.(b)Such application shall be on plain paper and shall contain-(i)a certificate from the Pleader or Mukhtar that the person proposed is to the best of his belief fit to be so employed and will be employed bona fide in his own service and for the purpose of his legal business and that he will make it a condition of his accepting a brief that remuneration shall be paid to his authorised clerk or clerks of an amount not less than five per cent of the fee paid to him subject to a minimum of Rs. 2;(ii)the name or names of other registered clerks, if any, under him;(iii)a statement declaring that he has no unregistered clerk and undertaking not to employ any such clerk during the year.(c)The registering authority on receiving the application may-(i)dispose of it at once when the person proposed is known to him; or(ii)refer it to the Bar Association or the Mukhtars' Association as the case may be for their opinion; or(iii)make such other inquiry as he thinks necessary.(d)When the registering authority is of opinion that the person proposed is a fit and proper person to be employed as a registered clerk he shall enter his name in the Register of Clerks [Form No. (R) 25] and issue to him a card in Form No. (M) 21]. These cards shall be strictly non-transferable and shall be returned at the close of each year when clerks must be re-registered. [G.L. 11/49.](e)Each registering authority shall at the beginning of the year send a copy of his register and of all subsequent additions and alterations therein immediately after they are made to the other registering authority; if any, at the same station for information and for incorporation in his register.
