Section 496 in Rules of the High Court of Judicature for Rajasthan, 1952
496. Qualifications.
- No person shall be registered unless he-(a)has passed the Middle Examination or an examination considered to be equivalent thereto:(b)has worked for one year in the office of an Advocate under a registered clerk:(c)has obtained:-(i)a certificate from the registered clerk under whom he has worked countersigned by the Advocate concerned that he has a working knowledge of the Rules and practice of the Court and can maintain accounts: and(ii)a certificate of honesty and good character from the Advocate in whose office he has worked:Provided that a person who was registered as an Advocate's clerk before the commencement of these rules and whose name was not removed by order of the Registrar may, notwithstanding the fact that, he does not possess the qualifications mentioned in clauses (a), (b) and (c) (i) above, be registered as an Advocate's clerk:Provided further that a person who, though not formally registered as an Advocate's clerk before the commencement of these rules, was continuously working at such from 29th August. 1949 to 30th September, 1952, may notwithstanding the fact that he does not possess the qualifications mentioned clauses (a), (b) and (c)(i) above, be registered as an Advocate's Clerk, on his producing satisfactory evidence of his having worked as an Advocate's Clerk continuously from 29th August, 1949 to 30th September, 1952.
