Section 34 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
34.
- So far as appearance of Advocates and Advocates on record are concerned, the Rules applicable in the Original Side will apply to applications marked "Original Side" and the Rules applicable in the Appellate Side will apply to applications marked "Appellate Side":Provided that in the matter of applications marked "Original Side" as aforesaid, but relating to Industrial Tribunals or the Corporation of Calcutta or Income Tax or Agricultural Income Tax or other Tax Authorities or Tribunals, Advocates Not entitled to practise on the Original Side and Advocates so entitled under Chapter I, Rule 2 of the Original Side Rules, shall be entitled to appear and act.
