Section 7 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
7. Disqualifications:
- (i)No person who,-(a)has been declared as a tout; or(b)has been dismissed from any public employment; or(c)is convicted of an offence involving moral turpitude; or(d)is an undischarged insolvent; or(e)is an ex-document writer whose licence has been cancelled; Or(f)is holding a Public Office shall be eligible to be registered as a Clerk of an Advocate.(ii)In the event of any Advocate's clerk incurring disqualification after registration, such registration shall be cancelled and his name struck off the rolls of the prescribed register.
