Section 424 in Rules of the High Court of Judicature for Rajasthan, 1952
424. Presentation of certain documents by the applicant.
(1)The applicant, if he is not already enrolled as a Legal Practitioner, shall present along with his petition, the documents hereinafter mentioned: provided that the High Court may order the production of any of such documents, even if the applicant is already so enrolled.(i)(a)the certificate of the applicant's call to the English or to the Irish Bar, or of his admission to the Faculty of Advocates in Scotland: or(b)the certificate of the applicant's having passed the examination for the L.L.B. degree or any higher or equivalent degree of any University established by law in India, or the Advocates' Examination held by the Bombay Bar Council: or(c)the certificate of the applicant's having passed the examination for the L.L.B. degree prior to August 15, 1947, held by the University of Dacca, Lahore or Sind: and(ii)satisfactory testimonials of good character and conduct.If the original certificates mentioned in clauses 1(a), 1(b) or 1(c) can not for any sufficient reasons be produced, the applicant shall produce other satisfactory evidence of his call to the Bar, admission to the Faculty of Advocates, or passing the L.L.B. Examination, or Advocates, Examination held by the Bombay Bar Council, as the case may be.(2)Every pleader who applies to the admitted as an Advocate under clause (b) of rule 421, shall file with his application a certificate in the prescribed form from the Presiding Officer of the Court in which he has been practising, and also from the District and Sessions Judge of the District in which he has been practising.
