Section 422 in Rules of the High Court of Judicature for Rajasthan, 1952
422. Mode of applying for admission as an Advocate.
- The mode of application for admission as an Advocate shall be by petition, containing the applicant's name, father's name and place of business. The applicant shall state in the petition, whether he holds any salaried appointment, or carries on any trade or business, and that it is his intention to practise permanently in Rajasthan, or whether he has been in any way punished by order made in proceedings for professional misconduct, or was refused admission or was struck of the rolls of any High Court in India or convicted by a Criminal Court for any offence or was adjudged an insolvent and has not been discharged.Explanation. - The term 'salaried appointment' does not include any part time appointment relating to the teaching or other work connected with law.
