Section 10(i) in The Bar Council of Rajasthan (Rules Laying Down the Conditions Subject to which an Advocate shall be permitted to Practice in the High Court and Courts Subordinate thereto) (1970)
(i)Neither the firm or partnership 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 partnership or by the firm or partnership itself.
