Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 581 in The General Rules (Civil), 1957

581. Returns.

- Every District Judge shall submit to the High Court in the month of January each year a return in the form given below of the certificates renewed by him for that year.Form
No. in the High Court register and a year ofadmission Name and academic qualifications Father's name Place where practising Value of stamp on certificate Date of last renewal Remarks
1 2 3 4 5 6 7
             
Where a pleader or Mukhtar obtains a renewal of his certificate in a district other than the one in which he was originally enrolled the name of the district in which he was originally enrolled shall be indicated in the column of remarks. The name shall be arranged in the order in which they stand in High Court register.The District Judge shall at the same time submit to the High Court a list of such pleaders and Mukhtars as have not applied for the renewal of their certificate or to whom renewal has been refused. Copies of such return and list shall also be forwarded to the District Magistrate concerned.A copy of the list containing the names of all pleaders and Mukhtars whose certificates have not been renewed shall also be affixed to the court house of the District Judge bearing an intimation that such persons are liable to the penalties provided under Section 32 of the Legal Practitioner Act, 1879, if found practising without having renewed their certificates.Section CFees of Legal Practitioners