- No person other than a person to whom Rules 562, 574, 575 or 576 applies shall unless specially exempted by the High Court be enrolled as a pleader unless he has furnished to the High Court a certificate in writing by an advocate of not less than twelve years' standing age or by a pleader of not less than fifteen years' standing [including a pleader subsequently enrolled as an advocate who has practiced for not less than fifteen years] [Inserted by Notification No. 216/VIII-b, dated 21-7-1961, published in U. P. Gazette, Part II, dated 9-9-1961.] that he has read with such advocate or pleader and worked in his chambers for a period of not less than six months, that he has during that period regularly attended court with him and that he has worked regularly and with diligence.
