5. Examination. - No person shall be licensed to practice as a petition- writer unless he has qualified in an examination prescribed by the rules in force before the 20th November, 1936, which has been held or arranged to be held before that date.
(ii)The above rule may be relaxed by the High Court in special cases, where local circumstances make it desirable to do so.(iii)Form and grant of licence. - The licence shall be in Form A annexed to these rules, and will be granted by the District Judge concerned with the previous sanction of the High Court in each case.
