Section 505 in Civil Court Rules of the High Court of Judicature at Patna
505.
If the District Judge or other officer authorized to renew certificates considers that the character or conduct of any Pleader or Mukhtar who has been ordinarily practising in the Court of the said Judge or officer, as the case may be, and who may apply for the renewal of his certificate under section 7 of Act XVIII of 1879 is such that his certificate should not be renewed, he shall forward the said application with a statement of and the grounds for his opinion to the High Court for orders, and the High Court shall pass thereon such orders as it thinks fit.
