(2)[ Subject to the provisions of any law for the time being in force, the High Court may issue sanads restricting the right of practice to certain courts in a district or certain classes of cases or the right of pleading in such courts, in the manner mentioned below and the right to practice shall be determined accordingly(a)Mukhtars in the former State of Madhya Pradesh who have been admitted as pleaders under the rules framed by the former High Court of Nagpur under the Legal Practitioners Act, 1879 (XVIII of 1879) may be issued sanads restricting their right to plead only with the previous permission of the Court concerned.(b)Pleaders of the III Grade admitted under the rules framed by the former Hyderabad High Court under the Legal Practitioners Act, 1879 (XVIII of 1879), may be issued sanads restricting their rights to practice only in Civil and Criminal Courts inferior to the District and Sessions Court and before the Revenue and Public Officers inferior to the Collector.(c)Mukhtars of Class II admitted under the rules framed by the former Saurashtra High Court under the Legal Practitioners Act, 1879 (XVIII of 1879), and under the High Court of Judicature Ordinance for the State of Saurashtra, 1948 may be issued sanads restricting their right of practice only to the Civil Courts, inferior to the District Court and to cases triable by the Civil Judge, Junior Division, only. Such sanads may also restrict the right to practice in Criminal Courts inferior to Sessions Court.]
