451. Application by Advocate for recognition of clerks.
- (i) Every application for recognition shall be made by an Advocate by a letter addressed to the Registrar in the following form :-"I pray that (name)__________son of______aged ________ resident of __________may be recognized as a clear.I have made due enquiries with regard to the character and qualifications of the candidate, and certify that in my opinion he is a fit and proper person to be recognized as an Advocate's clerk under the rules made by the High Court of Gujarat at Ahmedabad. I also certify that he will be employed bonafide in my service for clerical work."(ii)The application shall state the Advocate's standing at the Bar, the name or names of the recognized clerks, if any, already in his service and the educational qualification of the person proposed to be employed as a recognised clerk.
