Section 24 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
24. Registration of Advocate's Clerk -
(1)No clerk employed by an advocate shall act as such in the Special Court or be permitted to have access to the records and obtain the copies of the papers of the Special Court, unless his name is entered in the Register maintained by the Special Court. Such clerk shall be known as Registered Clerk.(2)An Advocate desirous of having a Registered Clerk shall make an application to the Registrar giving following information.(a)Name(b)Father's Name(c)Age(d)Educational qualifications(e)Residential Address(f)Specimen signatureAn advocate shall have at a time not more than 2 Registered Clerks unless the Registrar by general or special order otherwise permits.(3)A register of all the Registered Clerks shall be maintained in the office of the Registrar.
