Section 500 in Rules of the High Court of Judicature for Rajasthan, 1952
500. Cancellation of registration.
- The Registrar may cancel the registration of any clerk-(a)if he has been convicted of any criminal offence involving moral turpitude or implying a defect of character; or(b)if he is guilty of fraudulent or grossly improper conduct in the discharge of his professional duties; or(c)if he has been declared a tout under the provisions of the Legal Practitioners Act, 1879: or(d)if he has contracted any contagious or infectious disease; or(e)for any other sufficient cause:Provided that where the registration has been cancelled under clause (d), the Registrar may register his name again on being satisfied that he has been cured of his disease.The order passed by the Registrar under this rule shall be final.
