Section 23(1) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(1)No clerk employed by a legal practitioner shall on the expiry of one month from the date of coming into force of these rules act as such in the Appellate Authority or be permitted to have access to the records and obtain copies of the orders of the Appellate Authority in which the legal practitioner ordinarily practices unless his name is entered in the Register of clerks maintained by the Appellate Authority'. Such clerk shall be known as "Registered Clerk".
