Section 564(2) in The General Rules (Civil), 1957

[Cites 0, Cited by 0] [Section 564] [Entire Act]

State of Uttar Pradesh - Subsection

Section 564(2) in The General Rules (Civil), 1957

(2)If the certificate be in order and the District Judge is satisfied that the applicant is not suffering from leprosy or other dangerous malady and is otherwise a fit and proper person to be enrolled, he shall cause his name to be entered in a register to be kept in the form given below and shall cause to be entered on such certificate a memorandum certifying that the applicant has been so enrolled.If the District Judge considers that the applicant is not a fit and proper person to be enrolled as a pleader or Mukhtar he shall make a report to the High Court the appropriate value.Form of Register

Name	Father's name	Pleader or Mukhtar	Value of Stamp on certificate	Date of enrolment	Remarks
1	2	3	4	5	6

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 564(2) in The General Rules (Civil), 1957