Section 460 in Rules of the High Court of Judicature for Rajasthan, 1952
460. Service trade business not allowed to pleaders.
- If any applicant for admission as a pleader holds any salaried appointment or carries on any trade or other business, the High Court may refuse to admit him, or pass such orders on his application, as it thinks proper.If any person who having been admitted as a pleader accepts any salaried appointed or enters into any trade or other business, he shall give notice thereof to the High Court which may thereupon suspend such pleader from practice, or pass such orders as the said Court may think fit. He shall give the notice through the District Judge in whose Court he is enrolled.Ordinarily no pleader can be permitted to take an active part in the trade or other business and at the same time to carry on a legal practice;Explanation. - The term salaried appointment' does not include any part-time appointment relating to the teaching or other work connected with law.
