- An Advocate or pleader of any other High Court in India as it was before the 15th day of August, 1947 may be admitted as a pleader provided that:(a)he is by his character and conduct a fit proper person to be enrolled as pleader;(b)he possesses an adequate knowledge of the Hindi language and can read and write it with ease, and correctness in the Devanagri character;(c)the High Court in which the applicant was enrolled as an advocate or pleader has a reciprocal agreement in this regard with the High Court at Allahabad; and(d)he submits a certificate from the Registrar of the High Court in which he was previously enrolled to the effect that he has been permitted to suspend his practice in that court or courts subordinate thereto:Provided that the condition as to reciprocal arrangement provided in clause (c) of the certificate referred to in clause (d) shall not be necessary in the case of an advocate or pleader who was practising before the 15th day of August, 1947, in the area now included in Pakistan.
