Section 257(d) in Criminal Court Rules of the High Court of Judicature at Patna
(d)When the Registering Authority is of opinion that the person proposed is a fit and proper person to be employed as registered clerk he shall enter his name in the Register of Clerks. Form no. (R)22 and issue to him a card in Form no. (M)99. These cards shall be strictly non-transferable and shall be returned at the close of each year when clerks must be re-registered.
