Section 424(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Every pleader who applies to the admitted as an Advocate under clause (b) of rule 421, shall file with his application a certificate in the prescribed form from the Presiding Officer of the Court in which he has been practising, and also from the District and Sessions Judge of the District in which he has been practising.
