Section 25 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
25. Registration of legal practitioner's clerks.
(1)A legal practitioner desirous of registering his clerk shall make an application to the Registrar in Form IV and on such application being allowed by the Registrar, the name of his clerk shall be entered in the register of clerks.(2)No clerk employed by a legal practitioner shall act as such in the Tribunal or be permitted to have access to the records and obtain copies of the orders of the Bench of the Tribunal in which the legal practitioner ordinarily practices unless he is registered clerk having his name entered in the registers of clerks maintained by the Tribunal.(3)A legal practitioner shall have at a time not more then two registered clerks unless the Registrar by general or special order otherwise permits.(4)A register of all the registered clerks shall be maintained in the office of the Registrar and after registration of the clerk, the Registrar shall direct the issue of an identify card to him, which shall be non-transferable and shall be produced by the holder upon request by an officer or any other employee of the Tribunal authorised in this behalf.(5)The identify card mentioned in sub-rule (4) shall be issued under the signature of the Deputy Registrar of the Tribunal.(6)Whenever a legal practitioner ceases to employ a registered clerk, he shall notify the fact at once to the Registrar by means of a letter enclosing therewith the identity card issued to his clerk and on receipt of such letter the name of the said registered clerk shall be struck off from the register.
