Section 24 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
24. Registration of clerks of legal practitioner.
(1)A legal practitioner desirous of registering his clerk shall make an application to the Registrar in form IV and on such application being allowed by the Registrar, his name shall be entered in the Registrar of Clerks.(2)After registration of the clerk, the registrar shall direct the issue of an identity card to him which shall be non-transferable and shall be produced by the holder upon request by an officer or other employee of the Tribunal authorized in this behalf and the identity card shall be issued under the signature of the Deputy Registrar of the Bench concerned.(3)A register of all the clerks registered under sub-rule (2) shall be maintained in the office of the Registrar of each Bench.(4)A legal practitioner shall have at a time not more than two registered clerks unless the Registrar of each Bench.(5)Whenever a legal practitioner ceases to employ a registered clerk, he shall notify the fact at once to the Registrar by means of a letter enclosing therewith the identity card issued to his clerk by the registry, and on receipt of the letter, the name of the said registered clerk shall be struck off from the register.
