Section 493 in Civil Court Rules of the High Court of Judicature at Patna
493.
[The following persons may be admitted as pleaders in Courts subordinate to the High Court, that is to say-(a)Any person who shall have obtained the degree or the provisional certificate for the degree of Bachelor of law from any University established by law in the territory of India.](b)Any person who shall produce a certificate from the Committee that he has passed the Pleadership Examination held in accordance with the rules that were in force till the year 1938.III - Qualifications of Mukhtars
