Section 536(b) in Civil Court Rules of the High Court of Judicature at Patna
(b)Such application shall be on plain paper and shall contain-(i)a certificate from the Pleader or Mukhtar that the person proposed is to the best of his belief fit to be so employed and will be employed bona fide in his own service and for the purpose of his legal business and that he will make it a condition of his accepting a brief that remuneration shall be paid to his authorised clerk or clerks of an amount not less than five per cent of the fee paid to him subject to a minimum of Rs. 2;(ii)the name or names of other registered clerks, if any, under him;(iii)a statement declaring that he has no unregistered clerk and undertaking not to employ any such clerk during the year.
