Section 11 in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000
11. Transitory Provision:
- No clerk who is already working with an Advocate at the commencement of these Rules shall be permitted to function as such in the High Court of the Registry on expiry of a period of thirty days from the date on which these Rules come into force unless he gets himself registered in accordance with these Rules within the said period.
