Section 10 in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
10.
An Advocate who has advised in connection with the Institution of a Suit, appeal or other proceeding or has drawn pleadings or has during the progress of any suit, appeal or other proceedings appeared, acted or pleaded for a party, shall not act, appear or plead in the suit, appeal or other proceeding or in an appeal or application for revision arising therefrom or in any matter connected therewith for the opposite party.
