(2)Where the District Judge is not satisfied with the training undergone, by the trainee he may call for an explanation from the senior advocate or pleader with whom he was under training concerning any matter upon which he may not be so satisfied.The District Judge shall forward the certificate and such explanation alongwith his opinion thereon, if any, to the High Court.If the certificate is approved by the High Court such approval shall be communicated to the District Judge who may then enrol such person as a pleader.
