Section 271 in High Court of Chhattisgarh Rules, 2005
271.
(1)The appointment of a firm or partnership of advocates may be accepted by any partner on behalf of the firm.(2)No such firm or partnership shall be entitled to appear, act or plead in any Court unless all the partners thereof are entitled to appear, act or plead in such Court.(3)The name of the firm or partnership may contain the names of the persons who were or are members of the partnership but of no others.(4)The words 'and Company' shall not be affixed to the name of any such partnership or firm.(5)The names of all the members of the firm shall be recorded with the Registrar of the High Court and/or the District Judge, as the case may be, and the State Bar Council, and the names of all the partners shall also be set out in all professional communications issued by the partners or the firm.(6)The firm of advocates shall notify to the Registrar of the High Court/or the District Judge, as the case may be, and the State Bar Council, any change in the composition of the firm or the fact of its dissolution as soon as may be from the date on which such change occurs or its dissolution takes place.(7)Every partner of the firm of advocates shall be bound to disclose the names of all the partners of the firm whenever called upon to do so by the Registrar of the High Court, the District Judge, the Stale Bar Council, any Court or any party for or against whom the firm or any partner thereof has filed the appointment or memorandum of appearance.(8)In every case where a partner of a firm of advocates signs any document or writing on behalf of the firm he shall do so in the name of the partnership and shall authenticate the same by affixing his own signatures as partner.(9)Neither the firm of advocates nor any partner thereof shall advise a party or appear, act or plead on behalf of a party in any matter or proceeding where the opposite party is represented by any other partner of the firm or by the firm itself.
