Passed by the Governor General of India in Council, on the 8th December 1853.
Whereas it is expedient to amend the law relating to Pleaders in the Courts of the East India Company. It is enacted as follows:
1. Section XVI. Regulation XXVII. of 1814 of the Bengal Code, and Section XVI. Regulation XIV. of 1816 of the Madras Code, are hereby repealed.
2. No Pleader shall be bound to attend in any of the Courts of the East India Company, on any day fixed for the transaction of Civil business, or to notify to the Court his inability to attend unless he shall be employed in some cause or business which according to the practice of the Court, may be heard or transacted therein on that day, any thing in any law or regulation to the contrary notwithstanding.
3. Every Attorney on the roll of any of Her Majesty's Supreme Courts of Judicature in India shall be entitled as such to plead in any of the Sudder Courts of the East India Company, subject however to all the rules for the time being in force in the said Sudder Courts respectively, applicable to Barristers pleading therein, whether relating to the language in which the Court is to be addressed or to any other matter.
4. That part of Section IV. Act. No. I. of 1846, Which provides that no person shall be admitted a Pleader in any of the Courts of the East India Company, unless he have obtained a certificate in such manner as shall be directed by the Sudder Courts that he is of good characte and duly qualified for the Office, shall not extend to Barristers or Attornies of any of the said Supreme Courts; but every such Barrister and Attorney shall be entitled as such to plead in any of the Courts of the East India Company subordinate to the Sudder Courts, subject to all the rules force ill the said subordinate Courts respectively applicable to Pleaders therein, so far as such rules relate to the language in which the Court is to be addressed or to any other matter connected with pleading therein.
Geo. Plowden, Offg. Secy. to the Govt. of Indict.