No person convicted of an offence involving moral turpitude shall be registered as a recognised clerk unless after taking into consideration the age, and antecedents of the person the circumstances in which the offence was committed, the interval since conviction and the conduct of the person during that interval, the District Judge is of the opinion that the conviction should no longer operate as a bar to the registration. No person shall be registered as a recognised clerk unless he is approved by the Bar Association, and unless the District Judge is satisfied that he has had a sufficient elementary education in Hindi and also in English if the legal practitioner employing him is practising in the High Court.
