Section 24(5) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(5)Whenever a legal practitioner ceases to employ a registered clerk, he shall notify the fact at once to the Registrar by means of a letter enclosing therewith the identity card issued to his clerk by the registry, and on receipt of the letter, the name of the said registered clerk shall be struck off from the register.
