154. Procedure on application and qualifying requirements
.-(1) On receipt of an application for the registration of a person as a trade marks agent, the Registrar, if satisfied that the applicant fulfils the prescribed qualifications, shall appoint a date in due course on which the candidate will appear before him for a written examination in Trade Marks Law and Practice followed by an interview. The candidate will be expected to possess a detailed knowledge of the provisions of the Act and the rules and knowledge of the elements of Trade Marks Law.(2)The qualifying marks for the written examination and for interview shall be forty per cent. and sixty per cent. respectively and a candidate shall be declared to have passed the examination only if he obtained an aggregate of fifty per cent. of the total marks.
