Section 444 in Rules of the High Court of Judicature for Rajasthan, 1952
444. Persons eligible to be admitted as pleaders, second grade.
(a)A pleader or Mukhtar of any High Court in any of the convenanting State of Rajasthan, as they existed on 6th April, 1949, and who by virtue of his enrollment as such pleader or Mukhtar, was not entitled to practise in all the subordinate Courts of that State, but only in certain specified subordinate Courts or classes of subordinate Courts, may be admitted as a pleader, second grade.(b)The certificate issued to a pleader, second grade, shall specify the Courts or the classes of Courts in which he is entitled to practice(c)The Court, or Courts in which a pleader, second grade, shall be entitled to practice shall be the same in which he was entitled to practise before 7th April, 1949:Provided that if a Court in which he was entitled to practice is abolished, he shall be deemed to be entitled to practise in the successor Court which was jurisdiction to try the cases formerly tried by the Court which is so abolished:Provided further that if the successor Courts are located at more than one place the pleader may be permitted to practise at any one of such peaces and may also be permitted to practise in other specified Court or Courts at the same place equal in rank to the Court or Courts in which he was previously entitled to practise.
