- [Persons] [This word was substituted for the words 'Natives or others' by the Adaptation of Laws Order, 1950.] may be authorised to practice in each Court as pleaders [(vakils)] [Cf. Act 1 of 1846, Sections 4 and 5.] on behalf of parties in any judicial proceeding, being qualified by sanad according to the rules in the succeeding section.Persons allowed to act. - Second. - No persons shall be allowed to act in any such proceeding except such pleaders, or the parties themselves or their recognised agents [* * *] [Portion repealed by Act 12 of 1873 is omitted.]Third. - [Exception as to Court of Commissioner.] Repealed Act I of 1846.Government pleader may hold general vakalatnama. - Fourth. - In matters to which [Government] [This word was substituted for the words 'the Crown or the Federal Railway Authority' by the Adaptation of Laws Order, 1950.] is a party, it shall be lawful for a pleader to act on a general vakalatnama, to be issued by the officer under whose control the said matters are conducted, provided a duplicate be deposited in the Zila Court of the district in which he practises.
