Section 751(1) in Criminal Courts - Rules and Orders
(1)Every application for recognition shall be made by a legal practitioner, by a letter addressed to the District Judge in the following form:-"I beg that (name)............ son of.......... aged....... resident of........... may be recognized as my clerk.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 a legal practitioner's clerk, under the rules made by the High Court of Judicature at Nagpur. I also certify that he will be employed bona fide in my service for clerical work".
