9. Any Advocate-on-Record may at any time by letter request the Registrar to remove his name from the register of advocates on record, absolutely or subject to his continuing to act as Advocate-on-Record in respect of all or any of the pending cases in which he may have filed a vakalatnama , of which he shall file a list. The Registrar shall thereupon remove his name from the register of advocates on record, absolutely or subject as aforesaid.
