Section 504 in Civil Court Rules of the High Court of Judicature at Patna
504.
Any Pleader or Mukhtar who may apply for the renewal of his certificate under section 7, Act XVIII of 1879, unless he has been ordinarily practising in the Court of the District Judge, or other officer authorised to renew certificates, shall, with his application, file a certificate of character from the Judge presiding in the Court in which the applicant ordinarily practises. The Munsif or Subordinate Judge may forward the application for a renewed certificate to the District Judge.
