Section 20 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
20. Registration of legal practitioner's clerk.
(1)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 practises unless his name is entered in the Register of clerks maintained by the Tribunal. Such clerk shall be known as a "Registered Clerk".(2)A legal practitioner desirous of registering his clerk shall make an application to the Registrar. On such application being allowed by the Registrar, his name shall be entered in the Register of Clerks.(3)After registration of the clerk, the Registrar shall direct the issue of an identity card to him which shall be non- transferable and shall be produced by the holder upon request by an officer or other employee of the Tribunal authorised in this behalf. The identity card shall be issued under the signature of the Registrar of the Tribunal.(4)A register of all the clerks registered under sub-rule (2) shall be maintained in the office of the Registrar of Tribunal.(5)A legal practitioner shall have at a time not more than two registered clerks.(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 by the Registry, and on receipt of such letter the name of the said registered clerk shall be struck off from the register.
