Section 15 in The Rajasthan High Court Ordinance 1949
15. Powers of High Court in admitting advocates.
- The High Court shall have power to approve, admit and enrol such and so many advocates as to the High Court may seem meet; and such advocates shall be and are hereby authorised to appear for the suitors of the High Court and to plead or to act or to plead and act, for the said suitors, according as the High Court may by its rules and directions determine and subject to such rules and directions.
