Petition-Typist Rules, 1975 1. Short title and commencement. 2. Definition. 3. Court officials not to do petition-typing. 4. Persons authorised to do petition typing. 5. Papers, if not signed etc., liable to be rejected. 6. Licensing of petition-typist. 7. Application for licence. 8. Type-test. 9. Persons who can be licensed. 10. Form of licence. 11. Fees and renewal of a licence. 12. Fees for petition-typing. 13. Number of licenses. 14. Seal and Register. 15. Inspection. 16. Duty of the Court-Officer. 17. Suspension and cancellation of a licence. 18. Repeal.

The Petition-Typist Rules, 1975

Published vide Notification No. 9/S.R.O., dated September 11, 1975

RJ936

G.S.R. 49. - In exercise of the powers conferred by Article 225 of the Constitution of India and section 46 of the Rajasthan High Court Ordinance, 1949, and all other powers enabling it in this behalf, the High Court of Judicature for Rajasthan, hereby makes the following rules to regulate the typing of petitions, applications, appeals, documents and paper books etc. to be presented in the Court, namely: -

Short title and commencement.- These rules may be called The Petition Typist Rules, 1975, and shall come into force at once.
Definition.- In these rules, unless the context otherwise requires,-

(a) "Court" means the High Court of Judicature for Rajasthan:

(b) "Petition Typist" means a person who, for remuneration, types any petition, application, appeal, document, paper book or any other paper for presentation in the Court, and "petition-typing" will be construed accordingly.

(d) "Court Officer" means the Court Officer of the Court and includes a person authorised by the Chief Justice for any of the purposes of these Rules.

Court officials not to do petition-typing.- No Official of the Court or of any subordinate court shall engage himself in petition-typing.
Persons authorised to do petition typing.- No person shall engage himself in petition-typing, unless he is,-

(a) a petition-typist licensed by the Registrar under the rules, or

(b) an advocate or a registered clerk of an advocate, or

Papers, if not signed etc., liable to be rejected.- (1) Every Petition-typist, advocate, registered clerk of an advocate, or a stenographer or a typist in the employment of an advocate shall sign or seal every petition, application, appeal, document, paper book or any other paper typed by him for being presented in the Court.

(2) Every such petition, applications, appeal, document, paper book or paper which is presented in Court without being signed or sealed by a petition typist, advocate, registered clerk of an advocate or a stenographer or typist in the employment of an advocate as required by sub-rule (1) shall be liable to rejection.

Licensing of petition-typist.- No person shall work as petition-typist within the precincts of the High Court unless he has been duly licensed by the Registrar.
Application for licence.- Any person wishing to work as a petition-typist within the precincts of the Court, shall present an application in writing to the Registrar, stating-

(i) his name in block letters,

(ii) father's name,

(iii) address,

(iv) qualifications,

(v) age, and

(vi) whether he would work as English or Hindi typist or both.

Type-test.- The Registrar may hold a test for satisfying himself that the person applying for a licence is able to type neatly and correctly.
Persons who can be licensed.- No licence shall be issued unless the applicant is,-

(a) a citizen of India,

(b) of good moral character,

(d) able to type neatly and correctly.

Provided that preference shall be given to a person who is a stenographer.

Form of licence.- The licence shall be in the form prescribed by the Registrar.
Fees and renewal of a licence.- Every petition-typist licensed under these rules shall pay to the Court a fee of Rs. 12/-per annum, in advance.

The licence shall be renewable every year.

Fees for petition-typing.- The scales of fees for petition-typing shall be such as may be fixed by the Registrar from time to time.

Scales of fees for petition-typing-Fixed

Order No. 2/P.I. dated 5-2-1976, published in Rajasthan Gazette Part I-B. dated 19- 2-76. p. 231(3).

In pursuance of rule 12 of the Petition-typists Rules, 1975, the scales of fees for petition-typing are fixed as follows:-

For the Original Copy	50 Paisa per page
For Carbon Copy	25 Paise per page

Number of licenses.- The maximum number of petition-typists to whom licence may be granted shall be such as may be fixed by the Registrar from time to time.
Seal and Register.- (1) Every petition-typist shall, at his own expense, provide himself with a seal to be made as specified by the Registrar on which there shall be engraved his name and the number and year of his licence.

(2) Such petition-typist shall keep a register in the form specified by the Registrar and shall enter therein the documents typed by him and the fees charged therefor.

Inspection.- Every petition-typist shall, in the month of July each year, and also at any time so demanded by the Registrar, produce his licence and register for the inspection of the Registrar. A note of such inspection shall be endorsed on the licence and the register by the Registrar.
Duty of the Court-Officer.- A register of licensed petition-typist in such form as the Registrar may prescribe, shall be maintained by the Court Officer and it shall be his duty to see that no person who has not obtained a licence, engages himself in petition-typing within the precincts of the Court.
Suspension and cancellation of a licence.- (1) A licence issued under these rules may, at any time, be suspended or cancelled by the Registrar on any of the following grounds,-

(a) that the petition-typist has not been attending to his work regularly, or

(b) that he has taken up some other employment, or

(c) that he has failed to produce his licence or the register for the inspection of the Registrar as required by these rules or whenever demanded by the Registrar, or

(d) that he is a tout, or

(e) that he has not paid his annual fee, or

(f) that he has been found guilty of abatement of, or participation in, any illegal transaction or unfair dealings, or

(g) that he has been found guilty of disobedience of a lawful order, or

(h) that he has been convicted of an offence involving moral turpitude, or

(i) that he has committed breach of any of these Rules, or

(j) for any other cause.

(2) No appeal shall lie from any order passed by the Registrar under sub-rule (1) but the Chief Justice may, in his discretion, revise any such order and may pass such order as he thinks fit.