Section 9 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
9. Display of Identity Card while functioning as Advocate Clerk:
-Except the recognised clerk of an Advocate, no other person shall be allowed entry into the Sections of the Registry for the purpose of filing case papers, applications or taking return of the case files, documents or collecting copies of the Orders/Judgments or seeking information about the cases on behalf of the said Advocate.The recognised clerks shall invariably display the Identity Cards while transacting official work on behalf of their employer-Advocates and in the absence of such Identity Cards, they will not be permitted to function as such.
