Section 23(2) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(2)A legal practitioner desirous of registering his clerk shall make an application to the Appellate Authority in Form IV. On such application being allowed by the Appellate Authority', his name shall be entered in the Register of Clerks.
