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State of Andhra Pradesh - Section
Section 17 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
17.
|Addl. Information if any|:||}DeclarationI declare that the particulars given above are true.Signature of the Applicant.Certificate of Advocate EmployerI certify that the applicant is employed under me as a clerk. I undertake to be responsible for all his acts and deeds done on my behalf in the discharge of his duties as my clerk while attending to my professional work in the High Court as well as Registry of the High Court.Signature of the AdvocateName(in block letters)Address of the Advocate.Annexure-BForm of Register| Sl. No. | Name of the Clerk | Father's name | Address of the permanent residence & present address | Date of Registration | Name(s) and address(es) of the Advocate(s) under whom he isemployed | Photograph to be affixed | Date of de-registration/Removal from the Registration withcause of removal in brief | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) |
| 1. | Full Name | : | |
| 2. | Father/s Name | : | |
| 3. | Address | : | |
| 4. | Date of Registration | : | |
| 5. | Name(s) of the Advocate(s) with whom employed | : | |
| 6. | Photo | : | {| |
| Stamp Size Photo to be attested by A.R.incharge |