Section 498 in Rules of the High Court of Judicature for Rajasthan, 1952
498. Application for Registration.
- An application for the registration of a clerk shall be made by an Advocate by letter addressed to the Deputy Registrar in the following form, namely:-I beg to request that (name)..............., son of...............aged resident of..................may be registered as my clerk.I have made due enquiries with regard to the character and qualification of the candidate and certify that in my opinion he is a fit and proper person to be registered as an Advocate's clerk under the Rules contained in Chapter XXVI of Rules of Court, 1952.
