Section 442 in Rules of the High Court of Judicature for Rajasthan, 1952
442. Persons eligible to be pleaders.
- Any of the following persons may be admitted as a pleader first grade, if satisfies the High Court that he possesses an adequate knowledge of the Hindi language and can read and write it with case and correctness and that he is a fit and proper person to be admitted as a pleader, first grade:-(1)a person, who has obtained a degree in law from any University established by law in India and is also a graduate in Arts, Science, Commerce or Agriculture of any such University;(2)a person, who has obtained a degree in law from the University of Dacca, Lahore or Sind before the 15th day of August, 1947, and has permanently settled in India;(3)a person, who prior to the 7th April, 1949, was duly enrolled as a legal practitioner in any of the convenanting States of Rajasthan, and who by virtue of such enrollment was entitled to practise in all the subordinate Courts of that State.
