Section 2(b) in Rules framed by High Court in relation to Advocates
(b)The Advocate should, as far as possible, accept Vakalatnamas from Parties themselves and in case of its being not feasible from persons professing to be authorised by special or general powers-of-attorney to act on behalf of other person, and in accepting the Vakalatnama purporting to be executed by the party in person, is bound to satisfy himself that it was so executed. When the Vakalatnama purports to be executed by a third party on behalf of the client, the Advocate is bound to ascertain that such person has been duly empowered by the client to appoint an Advocate and, has himself executed the document and no Advocate shall receive a Vaklatnama from any person other than the party himself or his recognised agent or a person duly authorised a Power-of attorney to act in this behalf or his servant or relation.
