460. Advocate ceasing to employ recognized clerk to inform Registrar.
- Whenever an Advocate ceases to employ a recognized clerk, he shall immediately notify the fact to the Registrar stating briefly the reasons why he ceased to employ him. On receipt of the information, the necessary entry shall be made in Register. If the reasons stated by the Advocates for ceasing to employ any such clerk discloses any mis-conduct, the Registrar, may take action under Rule 402 above.[Chapter-XXXII-A] [Inserted Chapter XXXII-A, with Rules 461 to 469 and Appendixes A, B & C vide Notification No. C. 2002/93 dated 8.12.1998 (w.e.f. 23.11.1998).] Rules relating to cases under the Company Secretaries Act, 1980 (Act No. 56 of 1980)
