Section 10 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
10. Surrender of Identity Card:
- Whenever a registered clerk ceases to be in the employment of an Advocate for any reason, the said fact shall be reported by the Advocate concerned to the Registrar and thereupon, the name of the said Advocate Clerk shall be removed from the Register. On termination, of his employment, the Advocate Clerk shall immediately surrender the Identity Card to the Registry.
