(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 recognised 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 recognised as a legal practitioner's clerk, under the rules made by the High Court of Madhya Pradesh. I also certify that he will be employed bona fide in my service for clerical work".(2)The application shall state the legal practitioner's standing at the Bar, the name or names of the recognised clerks, if any, already in his service, and the educational qualifications of the person proposed to be employed as a recognised clerk.
