Section 46 in The Bar Council of Uttar Pradesh Election Rules, 1992
46. Every Advocate shall in the practice of the profession of law bear in mind that any one genuinely in need of a lawyer is entitled to legal assistance even though he cannot pay for it fully or adequately and that within the limits of an Advocates economic condition, free legal assistance to the indiligent and oppressed is one of the highest obligations an Advocate owes to society.
